- (1.) The present petition under Section 482 CrPC has been filed by the petitioners for quashing of the complaint filed by respondent No. 2 under Sections 307, 326, 324, 34 IPC and further proceedings arising as a consequence of the aforesaid complaint. A copy of the complaint dated August 16, 1991 has been appended as Annexure P.2 with the present petition whereas the summoning order dated January 27, 1992 passed by the learned Sub Divisional Judicial Magistrate, Garshankar has been appended as Annexure P.3 with the petition.
(2.) At the outset, Shri Kanwaljit Singh, the learned counsel for the petitioners very fairly states that he wishes to withdraw this petition with liberty to file an appropriate application before the learned trial Magistrate for dropping of the criminal proceedings against them or their discharge.
(3.) I find that the stand adopted by Shri Kanwaljit Singh, the learned counsel for the petitioners is very just and fair.;