1. Heard.
2. Perused report and statement in support thereof recorded on 17.05.2016.
3. Though the relationship was with consent, it appears that there was a promise to marry and statement shows that later on, giving reason of caste of Complainant, promise was not kept.
4. In view of this prima facie situation, we are not inclined to intervene in extra ordinary jurisdiction. We make it clear that our observations are only for the purposes of refusing to entertain the grievance in extra ordinary jurisdiction and we have not recorded any finding either way on contentions.
5. We keep contentions of Applicant open and with liberty to Applicant to raise the same before trial Court at appropriate juncture, dispose of with no costs.