NISHA SANJAY GOSWAMI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Heard forthwith by consent of parties.

(2.) THIS is an application under section 482 Cri. P. C. filed by the original complainant Nisha w/o Sanjay Goswami. Respondent No. 2 is her father and she had married against the wishes of her father. She had reported that she was assaulted be her father by knife and offence under section 307 of the Indian Penal Code came to be registered which ultimately resulted in investigation and filing of charge- sheet and commencement of Session Trial no. 16 of 1997.

(3.) DURING the pendency of Session trial, much water has flown and complainant/applicant is cohabiting with her husband and has been blessed with a child.