KAMDEV & ORS. Vs. STATE

JUDGEMENT

(1.) NOTICE issued. Learned APP Ms. Rajdipa Behura accepts notice on behalf of respondent/State.

(2.) WITH the consent of learned counsel appearing on behalf of the parties, the instant petition is taken up for final disposal.

(3.) LEARNED counsel further submits that the petitioners have now amicably settled the issues qua the aforesaid FIR and petitioner No. 1 complainant is no more interested to pursue the case against petitioners No. 2 to 10, therefore, instant petition may be allowed.