BASAVARAJU KODLAPURA VISHWESHWARAIAH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Petition is admitted vide order dtd. 3/4/2023. There was interim relief granted in favour of the Petitioner staying the proceedings against him.

(2.) Today an affidavit is filed on behalf of the Respondent No.2 that the complainant i.e. Respondent No.2 herein, has taken a decision to delete Petitioner's name from the cause title of the original complaint.

(3.) Learned counsel for the Respondent No.2 submitted that he has made an Application before the learned Magistrate for deleting Bhalchandra the name of the Petitioner in the complaint, however, the Magistrate was unable to pass any order because the stay is granted by this Court in this Writ Petition. Therefore, some orders are necessary so that the learned Magistrate can pass appropriate order in Application of Respondent No.2 to delete name of the Petitioner from the original complaint.