MOHINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have filed this petition under Sec.482 cr. P. C. for quashing the impugned order dated 18.9.2000 passed by the jmic, Faridkot and cancellation report submitted in case FIR No.7 dated 25.2.1992 registered under Sections 420/467/468/471/201/109 IPC. After arguing for some time, counsel for the petitioners wants to withdraw this petition with liberty to the petitioners to avail the alternative remedy in accordance with law. Dismissed as withdrawn with the aforesaid liberty.