VIKAS RAI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition under Section 482 CrPC has been filed by the petitioners for quashing of the FIR No. 62 dated November 19, 1999 registered at Police Station Vigilance Bureau Patiala, Distirct Patiala for offences under Section 13(1)(d) read with Section 13(2) of Prevention of Corruption Act, 1988 and under Sections 409, 420, 120-B IPC.

(2.) The reply to aforesaid criminal miscellaneous petition has been filed by Gurmukh Singh, Deputy Superintendent of Police, Vigilance Bureau, Punjab, Chandigarh by way of affidavit dated August 3, 2001.

(3.) In view of the averments made in the affidavit, Shri Bipan Ghai, the learned counsel appearing for the petitioners submits that the petitioner may be permitted to withdraw this present petition and in case need arises a liberty be granted to them to file an appropriate application before the learned Special Judge for dropping of the Criminal proceedings against the petitioners or for their discharge in accordance with law.