ADARSH KHANNA Vs. JAI PRAKASH AGARWAL

JUDGEMENT

(1.) By means of present application under Section 482 Cr.P.C., the applicant seeks to set aside the summoning order dated 22.01.2011, as also the entire proceedings of criminal complaint case no. 347 of 2011, Jai Prakash Agarwal vs Smt. Adarsh Khanna & others, under Sections 452, 323, 504, 506 IPC, P.S. Kotwali Haridwar, District Haridwar, pending in the court of II Special Judicial Magistrate, Haridwar.

(2.) Notice was issued to the respondent. None has turned up on his behalf.

(3.) It appears that the complainant is not interested in prosecuting the accused applicant.