P.S. Rana, J. - (1.) Learned Advocate appearing on behalf of the petitioner submitted that compromise already stood executed inter-se the parties and now petitioner does not want to continue the present petition and same be dismissed as withdrawn. In view of the above stated facts present petition is dismissed as withdrawn. Petition filed under Section 482 Code of Criminal Procedure 1973 disposed of. Pending applications if any also disposed of.;