JASHIM AHMED KHAN Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioners have the present petition under Section-482 of the Code of Criminal Procedure, 1973 seeking quashing the FIR in case No. 107(4) of 2016 U/s 188/34 IPC r/w Section-3(2) (e) (Prevention of Damage to Public Property Act, 1984) r/w Sections-179/194 of the Motor Vehicle Act, 1988.

(2.) At the outset it may be mentioned that the petitioners have filed the present petition without a copy of the FIR in the petition.

(3.) After some hearing, Mr. KC Gautam, learned counsel for the petitioners seeks permission to withdraw the present petition with liberty to take pleas as raised in the present petition at an appropriate stage.