TARA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Mr. Sanjay Mathur, learned counsel for the complainant does not want to press the application filed under Sec. 340 Cr.P.C. at this stage.

(2.) The application is accordingly dismissed as not pressed.

(3.) Although, the matter is listed for orders on the application preferred by the respondent (complainant) under Sec. 340 Cr.P.C., however, with the consent of the parties, all the petitions are heard finally.