VINOTHKUMAR Vs. STATE

JUDGEMENT

(1.) The Criminal Original Petition has been filed to quash the FIR in Crime No.65 of 2023 in so far as the petitioner is concerned, pending investigation on the file of the 1st respondent.

(2.) When the matter came up for hearing on 1/2/2024, this Court passed the following order:

(3.) When the matter was taken up for hearing today, the 2nd respondent who is the mother of the victim girl was present in person before this Court. She was only acquainted with Hindi language and hence, this Court utilized the services of an Advocate to question the defacto complainant and to get her answers. On being questioned as to whether she is withdrawing the case in so far as the petitioner (A2) is concerned, she stated that she does not want to prosecute the petitioner. The affidavit that was signed by her was also shown to her and she admitted that she only signed in the affidavit and that she knows the contents of the affidavit. The counsel who assisted this Court had put a specific question to the defacto complainant as to whether she wants to withdraw the case against the petitioner and defacto complainant categorically stated that she wants to withdraw the case pending against the petitioner alone.