LAWS(KAR)-2026-1-41

JUBER Vs. STATE

Decided On January 20, 2026
Juber Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The charge sheet has now been filed before the trial court in the above matter.

(2.) In light of the above development the above petition has become infructuous.

(3.) The counsel for the petitioner now seeks to withdraw the above petition with liberty to approach this Hon'ble Court by filing a fresh petition seeking appropriate relief.