RAKESH KUMAR SHARMA Vs. STATE AND ANR.

JUDGEMENT

(1.) LEARNED counsel for the petitioner submits that vide FIR No. 744 dated 16th November, 1994, a case under Section 420/506 Indian Penal Code, 1860, was registered against the petitioner on the complaint of respondent No. 2.

(2.) HE further submits that respondent No. 2 has amicably settled all the issues qua the aforementioned FIR, and therefore, he is no more interested to pursue the case any further.

(3.) LEARNED APP on the other hand submits that the FIR in the present case was lodged way back in 1994; thereafter, the police filed charge -sheet and charges have been framed against the petitioner. The case is now pending for trial for prosecution evidence. Therefore, at this stage the instant petition may not be allowed.