K S MEENA Vs. NCT OF DELHI

JUDGEMENT

(1.) CRL .M.A. No.13331/2012

(2.) BY virtue of the order dated 21.05.2012, the writ petition of the petitioners was dismissed as withdrawn on account of a statement and a representation having been sent by the respondent No.2 from the Jail addressed to the Registrar General of this court to the effect that he does not want to pursue his criminal complaint against the present petitioners. The respondent No.2 by virtue of the present application is seeking to withdraw the said statement and consequently seeking revival/restitution of the present writ petition. Before dealing with the submission made by the respondent No.2/applicant, it will be pertinent here to give a brief background of the case.

(3.) THE present petitioners are employees of the Tihar Jail, New Delhi who were summoned as accused persons on the basis of a complaint having been made by the respondent No.2. The summoning was for offences under Sections 323, 384 read with Section 511 IPC.