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Judgment
7 paragraphs · 126 wordsAnoop Chitkara, J
The present petition has been filed under Section 482 Cr.P.C. seeking quashing of FIR No.0045 dated 20.04.2022 under Sections 306 and 506 IPC registered at Police Station Division No.4, Ludhiana.
Learned counsel for the State submits that investigation is going on and FSL report is still awaited.
Confronted with this, learned counsel for the petitioner wants to withdraw the present petition with the following liberties.
i) That in case the Investigator finds the petitioner's involvement and launches prosecution, then she shall be intimated in advance with an advance copy of police report.
ii) That at the time of framing charges, she shall be permitted to raise all the points.
Given above, the present petition is disposed of with the liberties as prayed for.