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Judgment
12 paragraphs · 225 wordsAjay Mohan Goel, J
Cr.MP No.1053 of 2021 in Cr.MMO No.299 of 2020
By way of this application, a prayer has been made by the applicant/ petitioner, for withdrawal of the present writ petition as well as for withdrawal
of FIR No.0239 of 2020, dated 28.09.2020, registered under Section 495 of the Indian Penal Code, at Police Station Dhalli, District Shimla, H.P.
Learned counsel for the petitioner submits that the petitioner is no more interested in pursuing the present FIR and she wants to withdraw the same
as she wants to have amicable relation with the accused.
Learned Additional Advocate General submits that the petitioner can withdraw the present petition, however, the FIR in issue cannot be permitted
to be withdrawn.
Be that as it may, Cr.MP No.1053 of 2021, as well as main petition (Cr.MMO No.299 of 2020) is disposed of by permitting the petitioner to
withdraw the main petition and as far as the FIR in issue is concerned, as the petitioner is not interested in pursuing the same, this Court in exercise of
its inherent powers vested in it under Section 482 of the Criminal Procedure Code, orders quashing of the same as the valuable time of the
Investigating Agency can be devoted to other demanding matters. Petition stands disposed of, so also pending miscellaneous applications, if any.