SUSHANT SHUKLA Vs. STATE OF CHHATTISGARH AND OTHERS

JUDGEMENT

(1.) The determining issue that falls for consideration in these petitions are whether the learned Chief Judicial Magistrate is justified in refusing to grant the applications filed by public prosecutor under Section 321 of Code of Criminal Procedure seeking withdrawal from the prosecution ?

(2.) Both the petitioners have filed the aforesaid petitions against the order dated 10-3-2014 passed by Third Additional Sessions Judge, Bilaspur in Criminal Revision No. 42/2014 arising out of order dated 29-11-2013 passed by Chief Judicial Magistrate, Bilaspur in Criminal Case No. 483/2013 whereby the applications filed by the Public Prosecutor for withdrawal of prosecution under Section 321 of Cr.P.C. has been rejected by the learned Chief Judicial Magistrate, Bilaspur.

(3.) The petitioner in Cr. M.P. No. 384/2014 was charge-sheeted by the Police Station Civil Lines, Bilaspur for commission of offence punishable under Sections 186, 294, 506 and 353 read with Section 34 of IPC.