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Judgment
6 paragraphs · 100 words
Sanjay Kumar Dwivedi, J
The learned counsel appearing for the petitioners submits that this petition is arising out of matrimonial dispute and there is no allegation against the petitioners and inspite of that, the F.I.R has been lodged.
The Court has perused the F.I.R.
After going through the F.I.R., the Court is not inclined to interfere with the matter.
At this stage, Mr. Singh, the learned counsel appearing for the petitioners seeks permission to withdraw the instant petition with liberty to take all the grounds at the appropriate stage.
The instant petition is dismissed as withdrawn with the aforesaid liberty.