R.S. Chauhan, J. - (1.) Mr. Bhawani Meena @ Bunti Meena, the petitioner, and Mr. Prateek Jain, the respondent, are present before this Court.
(2.) They have been identified by their respective Counsel.
(3.) According to the order dated 05.04.2013, Mr. Bhawani Meena @ Bunti had informed this Court that he has already filed applications before the learned trial Court, in cases under Section 138 of the Negotiable Instruments Act, for withdrawal of his complaint. He had further informed this Court that he would like to withdraw both the cases pending against Mr. Prateek Jain.;