ANIL MITTAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) After arguing for some time, counsel for the petitioner wants to withdraw the present petition with liberty to file a fresh quashing petition at a later stage and also with liberty to file anticipatory bail under Sec. 438 CrPC. before this Court.

(2.) Since the prayers are statutory rights, this Court cannot deny such relief. Consequently, the present petition is disposed of as withdrawn with liberty to file a fresh quashing petition or bail petition. It is clarified that in case, the petitioner files a quashing petition on merits, filing and withdrawal of the present petition shall not come in the way.

(3.) Pending applications, if any, stand disposed of.