KAUSHALYA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case heard via video conferencing. CRM-M-12470 of 2021

(2.) By this petition, quashing of FIR No.0042, dtd. 27/2/2021, is sought, registered at Police Station Nathusari Chopta, District Sirsa, for the alleged commission of offences punishable under Ss. 418, 420, 467 and 468 of the IPC, read with Sec. 34 thereof.

(3.) After arguing for some time, learned counsel for the petitioners submits that he does not press this petition and wishes to withdraw it, with liberty to take all pleas as are legally available to the petitioners, before the trial court.