- (1.) This petition filed under Section 482 Cr.P.C. prays for quashing of FIR No. 29 dated 14.02.2008 under Sections 341/324/323/427/148/149 IPC, P.S. Sadar Phagwara, District Kapurthala on the ground that coaccused have been acquitted.
(2.) It transpires that the petitioner, in total disregard to law, went abroad, although he is an accused and was required to join proceedings. The petitioner has been declared a Proclaimed Offender and is still abroad.
(3.) Learned counsel wants to withdraw the petition.;