RAGI HIMMAT SINGH Vs. SENIOR SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) PETITIONER Ragi Himmat Singh has filed this petition under Section 482 of the Code of Criminal Procedure for quashing of FIR No. 140 dated 11.9.2006 registered under Sections 406, 420 IPC at Police Station Sector 19, Chandigarh. I have heard counsel for the petitioner and gone through the contents of the FIR. The aforesaid FIR has been registered just on 11.9.2006. Investigation in the case is still going on. In view of the specific allegations against the petitioner, in my opinion, no ground for quashing the FIR is made out. At this stage, counsel for the petitioner states that the petitioner may be permitted to withdraw this petition. Dismissed as withdrawn.