BEERESH Vs. STATE

JUDGEMENT

(1.) After arguing for sometime, learned counsel for the petitioner seeks permission to withdraw the petition with a liberty to file fresh petition, after filing of the charge sheet.

(2.) The submission is placed on record.

(3.) Accordingly, this petition is dismissed as withdrawn, with a liberty to the petitioner to file fresh petition, after filing of the charge sheet, before this Court or the trial Court.