Milan Tamang vs Doma Tamang And Others

Meenakshi Madan Rai, J

I.A. No.02 of 2025 is an application filed by the Applicant seeking to withdraw the instant Revision Petition and Interlocutory Applications (I.As) filed by him.

Learned Counsel for the Applicant submits that, during the pendency of Criminal Misc. Case (D.V.) No.10 of 2022 (Smt. Doma Tamang vs. Shri Milan Tamang) before the Learned Judicial Magistrate, Namchi, Sikkim, the Applicant had filed the instant Petition challenging the impugned Order dated 22-04-2024 of the Learned Sessions Judge, Namchi, Sikkim, in Criminal Appeal No.08 of 2022 (Smt. Doma Tamang and Others vs. Shri Milan Tamang) between the same parties. That, during the course of the proceedings before the Learned Judicial Magistrate, in the above mentioned Criminal Misc. Case, the Respondent No.1 who was the Petitioner therein, withdrew her Petition on 12-12-2024. Subsequent thereto, the matter was disposed of as withdrawn vide the Order of the same date. That, withdrawal of the said Petition before the Learned Judicial Magistrate has rendered the instant Revision Petition otiose and hence the Applicant seeks to withdraw the instant Petition.

Learned Counsel for the Respondents has no objection to the submissions advanced.

Considered submissions.

In view of the grounds put forth, the instant Petition stands disposed of as withdrawn along with the I.As filed.