PARAMJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER Paramjit Singh has filed this petition under Section 482 of the Code of Criminal Procedure for handing over the enquiry in case FIR No. 310 dated 25.8.2003 registered under Sections 406, 498-A IPC, at Police Station Sadar, Amritsar, to CBI-respondent No.5. Counsel for the petitioner submits that in view of the subsequent development during the investigation, the petitioner does not want to press this petition. Dismissed as not pressed.