RACHHPAL SINGH CHEEMA Vs. SHIV UPPAL

JUDGEMENT

(1.) PETITIONER Rachhpal Singh Cheema has filed this petition under Section 482 of the Code of Criminal Procedure for quashing of criminal complaint No. 261 dated 26.7.2001, titled Shiv Uppal versus Niagra Falls Hotel, pending in the court of Chief Judicial Magistrate, Amritsar and the summoning order dated 2.1.2002. After arguing for some time, counsel for the petitioner states that the petitioner may be permitted to withdraw this petition with liberty to raise all the points raised in this petition at the appropriate stage of trial. Dismissed as withdrawn with the aforesaid liberty. However, in case, the petitioner files an application for exemption from personal appearance, the same shall be considered by the trial court in accordance with law, in view of the law laid down by the Supreme Court in M/s. Bhaskar Industries Ltd. v. M/s. Bhiwani Denim & Apparels Ltd., 2001 (4) RCR (Criminal) 137.