DEEPAK SHANDLYA Vs. STATE OF HARYANA

JUDGEMENT

(1.) (Oral) Learned counsel for the petitioner states that the petitioner restricts his prayer only to the extent of seeking direction to respondent No. 1 to protect his life and liberty from the hands of respondents No. 2 and 3 and stated that he may be allowed to withdraw his prayer qua transferring of the case to C.B.I. or any other investigating Agency for investigation with liberty to avail any other remedy as may be available to him, in accordance with law.

(2.) ACCORDINGLY, the present petition is dismissed as withdrawn qua the prayer for transferring of the case to the C.B.I. or any other investigating Agency for investigation with liberty as prayed for.