Shree Chandrashekhar, J. - (1.) The petitioners have challenged the order taking cognizance dated 07.07.2011 by which cognizance of the offence under sections 406/419/420/34 I.P.C read with section ¾ of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 has been taken. The petitioners have also challenged the order by which processes under section 82/83 Cr.P.C have been issued against them.
(2.) After arguing for some time, Mr. Devesh Krishna, the learned counsel for the petitioners seeks permission to withdraw this quash-petition with the liberty to the petitioners to raise all such plea which are available to them in law at the appropriate stage.
(3.) The prayer is granted.;