RATNESH SONI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for respondent No.5 pointed out that the present petitioners have filed a revision under Sec. 133 of Cr.P.C. before the Sessions Court and the same is pending between the same parties, therefore, this petition may not be entertained.

(2.) At this stage, learned counsel for the petitioners seeks leave of this Court to withdraw the writ petition with liberty to exhaust the remedies available under the law and to approach again, if occasion so arises.

(3.) Accordingly, writ petition stands dismissed as withdrawn with the aforesaid liberty.