KAMAL NARAIN KAPOOR Vs. STATE

JUDGEMENT

(1.) Present petition has been filed under Section 482 Cr.P.C. seeking setting aside of the order dated 05 th March, 2010 passed by the Additional Sessions Judge, New Delhi whereby the Metropolitan Magistrate's order dated 27 th January, 2009 discharging the petitioners under Section 420/406 IPC was set aside.

(2.) On the last date of hearing, Mr. S.S. Gandhi, learned Senior Counsel had argued the matter extensively on behalf of the petitioners. In fact, after the respondents had concluded their arguments and certain queries had been raised by this Court, Mr. Gandhi, learned senior counsel had sought time to obtain instructions. Accordingly, the matter was adjourned for today.

(3.) Today, after some arguments, Mr. S.S. Gandhi, learned senior counsel wishes to withdraw the present petition.