PRASHANT CHAUHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) AN FIR was lodged by respondent no. 3 against three accused persons, including the petitioner, for the offences punishable under Sections 420, 120B, 467, 468, 471, 506 of IPC.

(2.) AN application was filed by respondent no. 3 in the court of Chief Judicial Magistrate, Haridwar on 02.07.2014, indicating therein, that he has no grievance left against the petitioner and they have settled the dispute amicably. As per application, furnished before Chief Judicial Magistrate, Haridwar, all the dues have been paid by the accused persons to the complainant and no outstanding dues are left against them. Respondent no. 3 also stated in the said application that he is not interested in prosecuting the petitioner any more. The said application moved before Chief Judicial Magistrate, Haridwar was supplemented by an affidavit of respondent no. 3, wherein he has affirmed the facts contained in the application, a reference of which is given by this Court earlier. He made a prayer through the affidavit that he wants to withdraw his case. In other words, according to respondent no. 3, he is not interested in pursuing the matter further or prosecuting the petitioner.

(3.) RESPONDENT no. 3 Abhishek Singhal is present in person before the Court, duly identified by his counsel Mr. Tapan Singh. Prashant Chauhan (petitioner herein) is also present in person before this Court duly identified by his counsel Mr. Tapan Singh.