RAZZAK SHAIKH Vs. SHRADHA B. SALGAONKAR

JUDGEMENT

(1.) HEARD Mr. Kerkar, Learned Counsel for the petitioner, Ms. Fernandes, Learned Counsel for respondent no. 1 and Mr. Ferreira, learned Public Prosecutor for respondent no. 3.

(2.) RULE . By consent of the Learned Counsel for the parties, heard forthwith.

(3.) MR . Kerkar, Learned Counsel appearing for the petitioner submits that in view of the affidavit -in -reply filed on behalf of the respondents, the petitioner is not pressing the reliefs A(A) and AAA.