SABAR ALI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 482, Code of Criminal Procedure, praying for quashing of FIR No.107 dated 9.8.2009 under Section 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station, Sadar Malerkotla, District Sangrur (Annexure P-3).

(2.) Learned counsel for the respondent-State, on instructions from ASI Jasbir Singh, at the outset, contends that the charges have been framed against the petitioner vide order dated 9.4.2010. Learned counsel for the petitioner contends that because charges have been framed, the petitioner would like to withdraw the petition with liberty to either challenge the order framing charge and the charge-sheet, or to take all the grounds taken in this petition during the course of trial.

(3.) Dismissed as withdrawn with liberty as prayed for.