GAYATRI PRASAD PRAJAPATI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Ms. Hemlata Rawat, learned counsel appearing for the petitioner seeks permission to withdraw the present Writ Petition by submitting that by the passage of time it has become infructuous. Even otherwise, we are of the opinion that such type of Writ Petition, under Article 32 of the Constitution of India, for the relief(s) prayed to quash and set aside the criminal proceedings/FIR ought not to have been filed. It is not expected that the relief which can be considered by the High Court under Sec. 482 Cr.P.C. to be considered by this Court in exercise of powers under Article 32 of the Constitution of India.

(2.) Be that as it may as the learned counsel seeks permission to withdraw the Writ Petition, we dismiss this Writ Petition as withdrawn.