VIJAY KUMAR Vs. STATE

JUDGEMENT

(1.) Vide above captioned 4 petitions under Section 482 of the Code of Criminal Procedure, 1973 a challenge is laid to the common order dated 30.1.2004 passed by the Additional Session Judge whereby revision petition filed by the public prosecutor against the order dated 3.11.2001 passed by the learned Metropolitan Magistrate refusing to grant permission to the prosecution to withdraw cases against petitioners was/were dismissed.

(2.) The facts giving rise to the present petitions are that four complaints were filed against accused persons on similar facts, inter alia stating as under:-

(3.) Complaints remained pending since 1994 and till the year 2000 no meaningful progress was made. On 10.11.2000, an application was moved by the public prosecutor under Section 321 of Code of Criminal Procedure, 1973 seeking permission to withdraw the prosecution.