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Judgment
5 paragraphs · 190 wordsRameshwar Singh Malik, J.—Learned counsel for the petitioner submits that the petitioner has got the alternative remedy.
During the course of hearing, when confronted with the judgment of Hon''ble the Supreme Court in the case of Sakiri Vasu Vs. State of U.P. and Others, , learned counsel for the petitioner very fairly states that let this petition be dismissed as withdrawn, with liberty to the petitioner to avail his alternative remedy, in terms of law laid down by Hon''ble the Supreme Court in Sakiri Vasu''s case (supra).
In view of the statement made by learned counsel for the petitioner and without prejudice to the rights of the parties, the present petition is dismissed as withdrawn with liberty as prayed for.
However, lest this order is misunderstood, it is made clear that as and when the petitioner moves an appropriate representation to the concerned authority, under Chapter XII of the Code of Criminal Procedure, 1973, the same shall be considered, dispassionately and expeditiously, as warranted by law, intimating the result thereof to the petitioner, as well.
With the observations made above, the present petition stands disposed of.