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Judgment
15 paragraphs · 173 wordsRameshwar Singh Malik, J.
Crl. Misc. No. 56377 of 2012
Application is allowed subject to just exceptions.
Document Annexure P-2 is taken on record.
Crl. Misc. application stands disposed of.
Crl. Misc. No. 40494 of 2012
Application is allowed subject to just exceptions.
Document Annexure P-1 is taken on record.
Crl. Misc. application stands disposed of.
Crl. Misc. No. 35237 of 2012
Application is allowed subject to just exceptions.
Crl. Misc. application stands disposed of.
Crl. Misc. No. M-17816 of 2012
The petitioners, by way of instant petition u/s 482 Cr. P.C., seek quashing of FIR No. 98 dated 3.6.2012, under Sections 363A, 366, 376/ 420, 506, 120B IPC, registered at Police Station Sultanwind, Distt. Amritsar. After arguing the case for some time, learned counsel for the petitioners submits that in view of the seriousness of allegations alleged against the petitioners in the impugned FIR, he does not intend to press this petition. He seeks permission of the court to withdraw the present petition.
Permitted to do so. Dismissed as withdrawn.