SUSILA Vs. THE SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS Criminal Original Petition has been filed to direct the second respondent to register a case based on the petitioner's complaint dated 28.08.2014, which was forwarded from the first respondent and investigate the case according to law.

(2.) HEARD both sides and perused the materials available on record.

(3.) AS already observed by this Court, the matter is posted today i.e. (30.10.2014) for filing an affidavit by the petitioner tendering unconditional apology for suppressing the material facts. However, no such affidavit has been filed. As long as the petitioner's affidavit tendering unconditional apology is not filed, the costs imposed by this Court shall remain.