BRAJESH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned counsel for the opposite party no. 2 as well as learned A.G.A for the State and perused the record.

(2.) The present application under Section 482 Cr.P.C. has been filed for quashing the impugned order dated 08.09.2014 passed by Additional Chief Judicial Magistrate, Amroha as well as order dated 18.12.2019 passed by Additional Sessions Judge, Court no.3, Amroha and consequential order dated 01.01.2020 issuing non-bailable warrant against the applicant and proceeding of complaint case no.2335 of 2014 under section 420 IPC, Police Station-Amroha Dehat, District-Amroha pending in the court of Additional Chief Judicial Magistrate, Amroha.

(3.) Pursuant to the earlier order of this Court dated 04.02.2020, parties are present in the Court along with their respective counsels. A draft of Rs.3,50,000/- bearing no.024132 dated 06.02.2020 in favour of opposite party no.2-Pushpa has been handed over by learned counsel for the applicant to learned counsel for opposite party no.2 and the same has been handed over to opposite party no.2. After receiving the said draft, opposite party no.2 submits that she does not want to pursue the lis against the applicant pending against him. Opposite party no.2 further submits that she will give written undertaking within a period of ten days from today withdrawing the case against the applicant. Therefore, no useful purpose would be served to keep the matter alive and pending.