BEFORE THE HON'BLE HIGH COURT AT____________________________
_____ No.:______ of ______
______________________ Petitioner
VERSUS
_______________________ Respondents
Application under Section 321 of the Code of Criminal Procedure for withdrawal from prosecution.
Respectfully Showeth:
- That a case No. is pending before the Hon'ble court of______ under Section ______ of the Indian Penal Code.
- That the alleged scuffle between the petitioner and the complainant was not pre-meditated and has resulted due to the sudden uncontrollable fit of emotions and commotions.
- That the petitioner and complainant are neighbours and in the larger interest of peace and harmony have compromised between themselves with the intervention and mediation of elders and respected persons of the society.
- That the interest of justice demands that a permission is granted for withdrawal of the case No. pending before the Hon'ble court. Otherwise, also it will not be expedient to proceed with the case in the interest of justice.
- It is, therefore, most respectfully prayed that this application may be allowed and the case No. Under Section ______ of the Indian Penal Code pending before this Hon'ble court be compounded in the interest of justice.
(Name of Place) Petitioner
______ Through, Advocate,
BEFORE THE HON'BLE HIGH COURT ……………………….
_____ No:________ of _______
__________________________ Petitioner
VERSUS
___________________________ Respondents
Affidavit in support of application under section 321 of Cr. P. C.
I,________, do hereby solemnly affirm and declare as under :-
- That the accompanying application has been prepared under my instructions.
- That the contents of paras 1 to___ of the accompanying application are correct and true to the best of my knowledge.
- That I further solemnly affirm and declare that this affidavit of mine is correct and true, no part of it is false and nothing material has been concealed therein.
Affirmed at (Name of Place) this ________ .
DEPONENT
