AAMIR MALIK @ VICKY Vs. STATE & ANR

JUDGEMENT

(1.) Crl.M.A.34444/2018 (exemption)

(2.) The allegations in the FIR are that the petitioner used to follow the prosecutrix and even at some instances misbehaved with her.

(3.) Learned counsels for the parties submit that parties have settled their disputes and Settlement Agreement dated 09.09.2018 has been executed between the parties. Petitioner has apologised to the respondent No.2 for his conduct and she has accepted the apology.