HARJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner has filed this petition under Section 482 of the Code of Criminal Procedure for quashing FIR No.39 dated 17.3.2006 registered under Sections 406/420 IPC at Police Station Focal Point, District Ludhiana. After arguing for some time, counsel for the petitioner states that he may be permitted to withdraw this petition with liberty to file a fresh one with better particulars. Dismissed as withdrawn with the aforesaid liberty.