GRESTA KUJUR Vs. STATE

JUDGEMENT

(1.) ON 09.02.2012, following order was passed by this Court: -

(2.) THOUGH , during trial the prosecutrix has supported the prosecution andlearned Trial Court has slated the matter for final arguments on 15.02.2012.

(3.) BUT in the peculiar circumstances, when the instant petition has beenfiled jointly by the prosecutrix and the accused and has sought for quashing ofthe aforementioned FIR.