SYED ABUZAR AHMED Vs. TASBIYA KHAN

JUDGEMENT

(1.) In this petition, petitioner has sought for the following relief:-

(2.) Learned counsel for the petitioner - accused No.1 and learned counsel for 1st respondent - complainant have filed a Joint Affidavit duly signed by the petitioner, 1st respondent and their respective counsel and the same is taken on record.

(3.) Petitioner - accused No.1, respondent No.1 and their counsel are physically present before the Court and they admit the contents of the Joint Affidavit, which reads as under:-