SANJAY POONIA 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. 0007/2022, registered at P.S. Padampur, District Ganganagar 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 along with documentary and other evidence such as video recording before the Investigating Officer.

(3.) In case such evidence is produced, the Investigating Officer shall consider the same, in accordance with law.