MANOJ BAJAJ, J.
CRM-24057-2021
1. This application is for pre-poning the date of hearing of the main petition to an early date, which is fixed for 04.10.2021.
2. Learned counsel for the applicant-petitioners has submitted that the dispute between the parties has been amicably settled and the subject criminal complaint No.73143 dated 09.08.2019 bearing CIS No.38793 of 2019, titled “Krishan Lal Dang Vs. M/s Raheja Developers Ltd. and others” already stands withdrawn by the complainant/respondents.
3. Notice in the application.
4. At this stage, Mr. Gagandeep Singh, Advocate accepts notice on behalf of the respondent/non-applicant(s) and does not dispute the above fact, and raises no objection to the pre-ponement of the date of hearing in this case.
5. Resultantly, application is allowed and date of hearing is pre-poned to today.
Main case
6. This petition has been filed under Section 482 Cr.P.C for quashing the order dated 02.07.2021 (Annexure P-7), whereby petitioners were declared proclaimed persons in complaint No.73143 dated 09.08.2019 titled “Krishan Lal Dang Vs. M/s Raheja Developers Ltd. and others” registered under Sections 138, 141, 142 and 143-A Negotiable Instruments Act, 1881 and Section 357 Code of Criminal Procedure, 1973.
7. Learned counsel for the petitioners has produced the copy of the order dated 10.09.2021 and states that not only the order dated 02.07.2021 stands recalled but the above mentioned criminal complaint has also been withdrawn by the complainant. The order dated 10.09.2021 reads as under:-
“Heard. In view of the statement made by counsel for the complainant, the present complaint stands dismissed as withdrawn. Accused stands acquitted as per provision of Section 257 of Code of Criminal Procedure.
Property(s) of applicant/accused which was ordered to be attached under proceedings under Section 83 CrPC vide order dated 02.07.2021 is ordered to be released forthwith and the proceeding under Section 83 of the Code stands dropped. The order dated 02.07.2021 through which accused No.1, 3 to 6 & 9 to 12 were declared Proclaimed Person also stands recalled in view of the acquittal of the accused persons under Section 257 of the Code. Copy of this order be sent to the concerned authorities for immediate and necessary compliance. File be consigned to record room after due compliance.”
8. In view of the above, nothing survives for adjudication in this petition and the same is rendered infructuous.
9. Ordered accordingly.
10. Consequently, all the pending miscellaneous applications are also disposed off.
