BABY JYOTI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD .

(2.) BY means of this writ petition moved under Article 226 of Constitution of India, the petitioners have sought quashing of the First Information Report registered as Crime No.292 of 2011, relating to offences punishable under section 420, 467, 468, 471 and 506 I.P.C., Police Station Jwalapur, District Hardwar.

(3.) SHRI Anuj Singh (respondent no.3) identified by his counsel Pradeep Kumar Chauhan, Advocate, is present in court. He admitted and verified the fact that he has received back amount from the petitioners. He further submitted before this court that he does not want to prosecute the matter further.