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Judgment
Anand Pathak, J
The instant petition is preferred under Section 482 of Cr.P.C. for quashing of FIR as well as consequential proceedings in connection with Crime
No.43/2020 registered at Police Station Dehat, District Bhind for the offence punishable under Section 308, 323, 34 of IPC on the basis of
compromise.
At the outset when learned counsel for the State referred the judgment passed by the Apex Court in the case of State M.P. Vs. Laxmi Narayan and
Ors. rendered in AIR 1990 SC 1296, then counsel for the petitioner seeks permission to withdraw the present petition filed under 482 of Cr.P.C. to
persuade the other remedy in accordance with law.
Prayer noted.
Resultantly, present petition stands dismissed as withdrawn.