AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 130 wordsVivek Singh Thakur, J
Learned counsel for the petitioner submits that present petition has been filed for quashing of FIR No. 256 of 2019, which was registered at the
instance of petitioner Sahil Sood. He further submits that as a matter of fact, this FIR stands quashed in Cr.MMO No. 314 of 2020, preferred by
respondents No. 2 to 4. He further submits that petitioner has to file an appropriate petition for quashing FIR No. 258 of 2019, lodged at the instance
of respondents No. 2 to 4 and, therefore, he intends to withdraw this petition.
Learned counsel for private respondents endorses the submissions made by learned counsel for the petitioner.
Considering the prayer made by learned counsel for the petitioner, present petition is dismissed as withdrawn.