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Judgment
Petitioner seeks setting aside the impugned order dated 09.12.2024, whereby on the basis of statement of the petitioner/complainant, the complaint case filed by him was dismissed as withdrawn and the accused (respondent herein) was acquitted.
Firstly, the petition is hopelessly barred by laches.
Secondly, the complaint case was withdrawn by the petitioner himself, that too, by way of his statement separately recorded by the trial court. Even that statement of the petitioner/complainant was recorded only at his request, that too, in presence of his counsel.
Now more than one year after having voluntarily withdrawn the complaint case, that too, by way of separately recorded statement in presence of his counsel, the petitioner seeks invoking the inherent powers of this Court to set aside that order.
To my mind, the present petition is gross abuse of process.
Therefore, the petition and the accompanying application are dismissed.