GEETA SHARMA Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) THE present petition under Section 482 Cr.P.C. has been filed for registration of the FIR on the complaint of petitioner. However, learned counsel for the petitioner requests for withdrawal of this petition on the plea that he would seek appropriate legal remedy before learned Illaqa Magistrate under Section 156(3) Cr.P.C. in view of the law laid down by Hon'ble Apex Court in Sakiri Vasu v. State of U.P., : 2007 (5) Law Herald (SC) 3910.

(2.) DISMISSED as withdrawn with aforesaid liberty.