MUKESH Vs. STATE

JUDGEMENT

(1.) ISSUE notice.

(2.) MS. Rajdipa Behura, learned APP for State/Respondent No.1 and Mr. Sanjeev Kumar, learned counsel for R-2 accepts notice.

(3.) FURTHER submitted that respondent No.2/victim has amicably settled all the disputes qua the aforesaid FIR against the petitioner vide MOU dated 23.04.2011 and the respondent No.2 does not wish to pursue the case against the petitioner.