PRABHAT KUSHAWAHA AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) Crl.M.A. No.1398/2015 (Exemption)

(2.) ALLOWED subject to all just exceptions.

(3.) UPON notice, Ms. Nishi Jain, learned Additional Public Prosecutor for respondent -State submits that respondent no. 2, present in the court, is identified to be the complainant/first -informant of FIR in question by WSI Raj Devi on the basis of identity proof produced by her.