RAVI DUTTA Vs. STATE & ANR

JUDGEMENT

(1.) Crl. M.A. 10033/2015 (for exemption) Exemptions allowed, subject to all just exceptions. Accordingly, the application is allowed. Crl. M.A. 10034/2015 (under Section 482 of Cr. P.C. for stay of further proceeedings before the trial Court) Learned counsel for applicant wishes to withdraw the instant application.

(2.) Learned counsel appearing on behalf of petitioner submits that the aforesaid case was registered on the complaint of respondent No. 2. After investigation, Police has filed the chargesheet and charges have been framed. Meanwhile, respondent No. 2 has settled the disputes with the petitioner and subsequent thereto the marriage between the petitioner and respondent No. 2 has been dissolved vide decree of divorce dated 25.11.2014. Thus respondent No. 2 does not wish to pursue the case further against the petitioner. Hence, no purpose would be served if the petitioner is put to trial.

(3.) Respondent No.2 is present in person with her counsel, namely, Mr. Gorang Gupta, Adv., who on instructions submits that respondent No. 2 has settled all her disputes with the petitioner and the marriage between her and petitioner has been dissolved vide decree of divorce dated 25.11.2014 and she does not wish to pursue the case further against the petitioner. Therefore, she has no objection, if the present petition is allowed.