CHARANJIT KAUR Vs. STATE OF PUNJAB & ANR

JUDGEMENT

(1.) This petition has been filed under Section 482, Code of Criminal Procedure, praying for quashing of FIR No.340 dated 9.12.2008 under Sections 406, 498-A, Indian Penal Code, Police Station, Samana, District Patiala (Annexure P-1).

(2.) It has been recorded in order dated 19.5.2011 that 15 prosecution witnesses have already been examined.

(3.) Learned counsel for the petitioner contends that in view of stage of the case, let the petition be dismissed as withdrawn to enable the petitioner to take all the pleas taken in the present petition before the trial court.