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Judgment
5 paragraphs · 102 words
Gurpal Singh Ahluwalia, J
1.
This application under Section 482 of Cr.P.C. has been filed seeking following reliefs:
"It is therefore, prayed that this Hon'ble Court may kindly be pleased to allow the application and quashing the fake FIR No.0781/2023 dated 24.09.2023, in the interest of justice."
2.
After arguing the matter at length and in view of limited scope of interference at this stage, counsel for applicant seeks permission of this Court to withdraw this application with liberty to raise all possible defences, which may be available to applicants in the trial.
3.
With aforesaid liberty, petition is dismissed as withdrawn.