YASH PAL Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) Present application under Section 482 Code of Criminal Procedure has been filed for revival of petition No. Crl.M. No. M-36045 of 2010 which was dismissed as withdrawn on 13.12.2010.

(2.) In the petition bearing Crl.M. No. M-36045 of 2010, it was alleged by the Petitioner that he was illegally harassed by police authorities at the behest of private Respondents who had lodged an FIR No. 59 dated 19.11.2010 under Sections 408,420,506,201/34 IPC, PS Sandaur against brothers and brother-in-law (Jija) of Petitioner regarding theft of paddy from their Rice Mill.

(3.) On 13.12.2010 at the time of hearing of the aforesaid petition, learned Counsel had sought permission to withdraw the petition with liberty to seek alternative remedy in accordance with law.