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Judgment
Anand Pathak, J
The present petition has been preferred by the petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR lodged
against the petitioner registered at Crime No.37/2013 at Police Station Godan, Datia for the offence under Section 379 of IPC and subsequent
proceedings.
After arguing for a while, learned counsel for the applicant seeks permission to withdraw the present petition filed under Section 482 of Cr.P.C. with
liberty to raise all the grounds in accordance with law before the competent Court of law at appropriate stage.
Prayer noted.
Accordingly, present petition stands dismissed as withdrawn with liberty as aforesaid.
Interim relief, if any, stands vacated.