SUNIL Vs. VAISHALI

JUDGEMENT

(1.) This is a petition filed under sec. 482 of the Cr.P.C against the order dtd. 3/1/2023 passed in M.J.C.R No.351/2018 passed by the Principal Judge, Family Court, Ratlam, whereby, the application filed by the applicant under sec. 311 of the Cr.P.C for summoning the respondent as a witness again has been rejected.

(2.) At this stage, learned counsel for the applicant prays for withdrawal of the present application with liberty to file detailed application along with relevant record.

(3.) Prayer is allowed.