(1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of order dated 04.05.2010 (Annexure P-7).
(2.) Learned counsel for the petitioners submits that he may be permitted to withdraw the petition qua petitioners No.1 to 3. Accordingly, this petition qua petitioners No.1 to 3 is dismissed as withdrawn.
(3.) Learned counsel has further submitted that so far as petitioner No.4 is concerned, she was residing in America and had visited India in the year 2005 to attend the marriage of her brother. Thereafter, petitioner No.4 returned back to America and had stayed in India only for three days. Petitioner No.4 has not visited India after the marriage of her brother with respondent No.2.