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Judgment
9 paragraphs · 145 wordsChander Bhusan Barowalia, J
Police report filed.
Learned counsel for the petitioner seeks permission to withdraw the present petition with liberty to file afresh in the appropriate Court, as and when
required. Permission granted. At this stage, taking into consideration the request, as made by learned counsel for the petitioner, the present petition is
dismissed as withdrawn, with liberty to file afresh, in the appropriate Court, as and when required. He further states that the petitioner is behind the
bars since long, it is expected that the learned Trial Court will try to dispose of the trial at the earliest possible.
Needless to say that the learned Court below will try to dispose of the matter at the earliest possible taking into consideration the seniority of the
similar case.
The petition, as also pending application(s), if any, shall stand(s) disposed of.