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Judgment
5 paragraphs · 100 wordsAnoop Chitkara, J
In paragraph 13 of the pe on, the petitioner mentioned that he has involved in one case. However, State counsel on instruc ons submits that the petitionerhas involvement in two more cases.
At this stage, counsel for the petitioner wants to withdraw the present petitionwith liberty to file fresh pe on.
Given above, the present petitions tands disposed of having been withdrawn with liberty aforesaid. State to hand over instruc ons of criminal history to the counsel for the petitionerto enable him to file a fresh pe on.
All pending miscellaneous applications, if any, stand disposed of.