NASEEM BANO Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present petition under Sec. 482 of the Code of Criminal Procedure, 1973, the petitioners have challenged the F.I.R. No. 0198/2022, registered at P.S. Pratapnagar (Jodhpur City West), District Jodhpur City (West) on the ground that the same has been lodged vindictively.

(2.) After arguing for some time, learned counsel for the petitioners, seeks permission to withdraw the present petition with a liberty to put forth their defence by way of representation. The petitioners shall offer themselves for interrogation along with documentary and other evidence before the Investigating Officer.

(3.) In case such representation is filed, the Investigating Officer shall consider the same and record petitioners' statements as well, in accordance with law.