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Judgment
5 paragraphs · 94 wordsSanjay Kumar Dwivedi, J
This petition has been filed for arrest of the accused namely\ Md. Jawed @ Mohammad Javed who happens to be husband of this petitioner.
The matter is already pending before the learned court and in that view of the matter the petition under Article 226 of the Constitution of India is not maintainable.
The learned counsel appearing for the petitioner seeks permission to withdraw this petition with liberty to pursue the matter with the concerned court.
This petition is permitted to be withdrawn and disposed of with the aforesaid liberty.