Petitions withdrawn with liberty to pursue discharge and other remedies before the trial court.

The petitioners filed two writ petitions under Articles 226 and 227 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, seeking to quash private complaints, orders referring them for investigation under Section 156(3) Cr.P.C., and the resulting criminal proceedings.

The complaints alleged offences under Sections 406 and 420 IPC and named the petitioners as accused.

At the hearing, petitioners’ counsel filed a memo seeking permission to withdraw the petitions and pursue remedies available in law, including seeking discharge before the trial court.

Whether the petitioners’ request to withdraw the petitions should be accepted.

Whether the petitioners were granted liberty to pursue remedies available in law, including an application for discharge.

The petitions invoked Articles 226 and 227 of the Constitution and Section 482 Cr.P.C. to seek quashing of the criminal proceedings; Sections 156(3) and 200 Cr.P.C. and Sections 406 and 420 IPC were also referred to in the pleadings.

However, the Court did not determine any substantive question concerning these provisions or state a legal rule governing quashing or discharge.

The Court placed the petitioners’ withdrawal memo on record and dismissed both petitions as withdrawn.

It did not examine the allegations, the legality of the referral orders or the merits of the requested quashing relief.

Although the memo sought liberty to pursue remedies, the order does not expressly state that such liberty was granted.

No decision was made on the merits of the challenge, and the order does not expressly grant the requested liberty to pursue other remedies, including discharge.