PRITHVI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant application has been filed on behalf of the applicants/petitioners seeking permission to add Ss. 34, 120-B IPC and to delete Ss. 148, 149 IPC in the head note as well as prayer clause of the main petition. Learned counsel for the applicants/petitioners submitted that since there has been some addition/deletion of some offences during the course of investigation, the applicants/petitioners may be permitted to withdraw the main case itself i.e. CRM-M-5262-2024, which is stated to be fixed for 29/7/2024 with liberty to file afresh.

(2.) In view of the submission made by learned counsel for the applicants/petitioners for withdrawal of the main case the main case i.e. CRM-M-5262-2024, which is stated to be fixed for 29/7/2024, is preponed and is taken on board today and the main case itself is hereby dismissed as withdrawn with liberty to the petitioners to file afresh.