RAJU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present petition under Sec. 482 of Criminal Procedure Code, the petitioner has challenged the F.I.R. No. 177/2022 registered at P.S. Boranada, Jodhpur on the ground that the same has been lodged vindictively.

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

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