MONU KUMAR Vs. STATE & ANR

JUDGEMENT

(1.) Crl. M.A No. 18130/2015 & 18131/2015 (Exemption) Exemptions allowed, subject to all just exceptions. Accordingly, the applications are allowed.

(2.) Learned counsel appearing on behalf of the petitioner submits that the aforesaid case was registered on the complaint of respondent No.2 namely Smt. Omwati due to some quarrel took place between the petitioner and respondent No. 2 on 17th August, 2015. Thereafter the respondent No. 2 has settled the dispute with the petitioner. Thus, respondent No. 2 is no more interested in pursuing the case against the petitioner further.

(3.) Respondent No.2 is personally present in the Court through Mr. Pankaj Paliwal, Advocate. For her identification, she has produced the Identity Card issued by the Election Commissioner vide no. UYV 1644359. Original is seen and returned to respondent No.2.