RAJA Vs. STATE & ANR.

JUDGEMENT

(1.) Crl. M.A. No. 15267/2016 (Exemption)

(2.) Learned APP for the State on instructions from the Investigating Officer submits that in the above noted FIR petitioner is the only accused and respondent No. 2 is the only complainant/victim in the abovenoted FIR.

(3.) The Respondent No. 2 who is present in Court and is identified by the learned counsel and the Investigating Officer states that since the petitioner has apologised to her and assured that there will be no misbehaviour in future, she does not want to pursue the above-mentioned FIR and the proceedings pursuant thereto.