VINOD PRASAD, J. - (1.) THIS is an ap­plication by the informant Smt. Renu. On the basis of her application under section 156(3) Cr.P.C, which was registered as Misc. Application No. 1149 of 2009, a case was registered bearing Crime No. 142-A of 2007 under sections 418, 420, 467, 468, 471, 481 and 482 I.P.C. at Police Station Sadar Bazar, District-Saharanpur. After due in­vestigation charge-sheet was submitted against the accused persons Satish Kumar, Smt. Omna, Ashok Kumar, Dilshad, Chandrapal Singh and Sumer Chand. On the basis of the said charge-sheet case No. 7421 of 2007 was registered in the Court of Chief Judicial Magistrate on 29.9.2007.
(2.) THE dispute between the parties is regarding possession and entitlement of property. It is mentioned that Renu is the wedded wife of Satish Kumar, accused No. 1, Satish Kumar, is her Jeth and Smt. Omna is her Nanad. The accused No. 3, Ashok Kumar, Advocate, is alleged to have fabri­cated the Will. Rajesh Kumar Gupta, an­other Advocate, accused No. 7, has verified that Will. After investigation and filing of charge-sheet, it seems, the parties entered into a compromise. Smt. Renu, therefore, moved an application before the Chief Ju­dicial Magistrate in the concerned Case No. 7421 of 2007 for dropping of the proceed­ings and withdrawal of prosecution. The prayer of the informant was rejected by order dated 13.5.2010. Hence this Criminal Misc. Application by informant herself.
(3.) I have heard learned Counsel for the applicant as well as Smt. Renu who is also present in person and learned case AGA. Informant-applicant made a categorical statement that she has got the property and does not want to litigate and prosecute the accused in the aforesaid case.;