(1.) PETITIONER Wassan Singh has filed this petition under Section 482 of the Code of Criminal Procedure for quashing of complaint dated 10.4.2003, pending in the court of Judicial Magistrate Ist Class, Samana, summoning order dated 2.9.2004 and the subsequent proceedings. After arguing for some time, counsel for the petitioner states that the petitioner does not want to press this petition with liberty to raise all the points raised in this petition at the appropriate stage of trial. Dismissed as not pressed with the aforesaid liberty.