- (1.) Leave granted.
(2.) It is brought to our notice by the counsel for the State that the complainant has filed an application before the trial court i. e. Additional chief Judicial Magistrate, Sikar, Rajasthan to withdraw the complaint against the accused.
(3.) In this appeal we are concerned with the legality of the order taking cognizance of the offence under Section 420 IPC by the learned Chief judicial Magistrate against the appellant (A-3). The revision to the Additional district and Sessions Judge and the petition filed under Section 482 Crpc in the High Court have been rejected on the ground of a prima facie case which was made out against the appellant, going by the complaint and the statement of the complainant.;