PARDEEP KUMAR Vs. JASWINDER SINGH

JUDGEMENT

(1.) THIS is a petition under Section 482 of the Code of Criminal Procedure for quashing of complaint titled as Jaswinder Singh v Pardeep Kumar (Annexure P-5) filed under Section 138 read with Section 142 of the Negotiable Instrument Act as well as the summoning order dated 28.01.2008 (Annexure P-6) passed by the Chief Judicial Magistrate Moga.

(2.) LEARNED counsel for the petitioner states that he may be allowed to withdraw the present petition. Dismissed as withdrawn.