SHUBHAM KAHAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This application under Sec. 482 of Cr.P.C. has been filed seeking the following reliefs :-

(2.) It is submitted by counsel for the applicant that although the prosecutrix was allegedly kidnapped during minority but now after attaining majority, she has married the applicant. Therefore, it is prayed that the applicant may be permitted to withdraw this application with liberty to file an application under Sec. 482 of Cr.P.C. on the basis of compromise.

(3.) Without adjudicating the legal viability of the submissions made by counsel for the applicant, this application is dismissed with liberty to file a fresh application.