Vivek Chaudhary, J. - (1.) Heard learned counsel for the petitioner, learned A.G.A. for the State and perused the material available on record.
(2.) This application under Section 482 Cr.P.C. has been filed by the petitioner for quashing of the entire proceedings of criminal case no. 514 of 2018, arising out of 89 of 2017, under Sections 354,452,376,323 I.P.C., relating to P.S.-Jalalpur, District-Ambedkar Nagar, pending before learned Chief Judicial Magistrate, Ambedkar Nagar, as well as chargesheet dated 16-03-2018, submitted by the Investigating Officer in the aforesaid case crime number and the summoning order dated 01-05-2018 passed by learned Judicial Magistrate, Ambedkar Nagar.
(3.) After some argument, learned counsel for the petitioner prays that he does not want to press this application, as such, the same is dismissed as not pressed.;