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Judgment
6 paragraphs · 85 words
Ajay Mohan Goel, J
1.
Status report filed, which is taken on record.
2.
Learned Additional Advocate General submits that taking into consideration the fact that investigation is directly pointing out to the involvement of
petitioner in the commission of alleged offence, custodial interrogation of the petitioner is necessary.
3.
At this stage, learned counsel for the petitioner, on instructions, submits that he may be permitted to withdraw this petition.
4.
Accordingly, the petition is dismissed as withdrawn. Pending miscellaneous applications, if any, stand dismissed.