Vivek Chaudhary, J. - (1.) Heard learned counsel for the petitioner, learned A.G.A. for the State and perused the material available on record.
(2.) This application under Section 482 Cr.P.C. has been filed by the petitioner for quashing of charge sheet no. 120/2009, dated 28.04.2009 with cognizance dated 04-07-2012, order dated 24-09-2018 passed in Case No. 1113 of 2012, Crime No. 67 of 2009, under Sections 147,148,149,307,504,506,427 I.P.C. & Sections 3(1) X SC/ST Act, Police Station-Hasanganj, Lucknow.
(3.) After some argument, learned counsel for the petitioner prays that he does not want to press this application, as such, the same is dismissed as not pressed.;