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Judgment
4 paragraphs · 99 words
Revati Mohite Dere, CJ
Learned counsel for the petitioner seeks leave to withdraw the petition with liberty to file a fresh criminal revision application since the order impugned in this petition is an order rejecting the petitioner’s application seeking discharge from the said case, and since the appropriate remedy is to file a revision application against the said order.
The petition is, accordingly disposed of as withdrawn with liberty as prayed.
Needless to state, that this court has not gone into the merits of the petition and as such, all contentions of all parties on merits are kept open.