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Judgment
6 paragraphs · 93 wordsMohammad Nawaz, J
1.
Learned High Court Government Pleader submits that now charge sheet has been filed.
2.
Learned counsel for the petitioner submits that since the charge sheet has been filed, petitioner may be permitted to approach the Sessions Court and with the said liberty seeks to withdraw the petition.
3.
The submission made by the learned counsel for the petitioner is placed on record.
4.
Petition is dismissed as withdrawn reserving liberty to the petitioner to file a fresh petition before the Sessions Court.
5.
All the contentions are kept open.