LAXMIPAT PRAJAPAT Vs. DINDAYAL KANOI

JUDGEMENT

(1.) The petitioner by way of the present petition filed under Section 482 of the Code of Criminal Procedure, 1973 seeks quashing of a Complaint Case No. 2 of 2018 pending in the court of the Chief Judicial Magistrate, Ri-Bhoi District, Nongpoh.

(2.) The Complaint (Annexure-A) has been filed by respondent No. 1 under Section 200 Cr.P.C. for offences under Section 482/420/406/506 I.P.C. on 15.10.2018.

(3.) Learned counsel appearing for respondent No. 1 (Complainant) states that he has instructions to make a statement that the Complaint Case No. 2 of 2018 filed by respondent No. 1, to withdraw the same. However, a prayer was made that respondent No. 1 be granted liberty to lodge complaint with fresh allegations.