MD RIYAZUDDIN Vs. STATE AND ANOTHER

JUDGEMENT

(1.) Crl.M.A.No.11018 & 11040/2011(exemption)

(2.) Learned counsel for petitioner submits that vide FIR No.158/2010 dated 22.07.2010 a case under Section 307 Indian Penal Code, 1860 was registered at police station Jaitpur on the complaint of respondent No.2, against the petitioner. Petitioner in custody since then.

(3.) Learned counsel for petitioner further submits that respondent No.2 Smt.Salma, w/o Mohammad Asim, is personally present in the Court today with learned counsel Mr.Anand Verdhan who has duly identified her. Additionally, photograph of respondent No.2 has been placed at page No.41 and the photocopy of her identity card issued by the Election Commission of India stands in her name bearing No.FYW1024496 is on the record.