R K VENKITESWARAN Vs. LAKSHMI

JUDGEMENT

(1.) THIS petition is filed by the petitioner to quash a prosecution initiated against him interalia under Section 498A I.P.C. That crime was registered on the basis of a complaint filed by the respondent/complainant which the learned Magistrate had referred to the police under Section 156(3) Cr.P.C.

(2.) THE learned Public Prosecutor, on instructions submits that the investigation is complete and the same has been referred as mistake of fact. I accept the said submission of the learned Public Prosecutor and in the light of that submission, this Criminal Miscellaneous Case has now become unnecessary and redundant. Needless to say, the respondent/complaint's right to raise objections against the refer report shall remain unfettered by the dismissal of this Criminal Miscellaneous Case.