ASHOK KUMAR SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the accused-petitioners as also learned counsel for the complainant-respondent No.2 and learned Public Prosecutor.

(2.) This misc. petition has been preferred on behalf of the accused-petitioners to quash and set-aside the order dated 22.08.2015 passed by learned Additional Chief Metropolitan Magistrate No.31, Jaipur Metropolitan in Cr. Case No.1446/2011 titled as State Vs. Ashok and Ors., whereby the application filed by complainant - Smt. Abhilata Sharma on 03.05.2014 was dismissed being not pressed by her.

(3.) Learned counsel for the accused-petitioners submits that after the amicable settlement of all the disputes pending between the parties relating to matrimonial ties, an application was filed on 03.05.2014 by the complainant that she does not want to continue the proceedings with regard to FIR No.258/2011, registered at PS Murlipura, Jaipur City(South), which was lodged by her on account of some misunderstanding. After a period of more than one year, the said application was not pressed by the complainant on 28.08.2015, therefore, the learned trial court rejected this application dated 03.05.2014 vide impugned order dated 22.08.2015.