KARAMVIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard.

(2.) Counsel for the petitioner has submitted that the wife of the petitioner was working as a Dietician in a Government Hospital at Kurukshetra whereas the respondent No.4 was also working as Chief Medical Officer (CMO) and he was sending vulgar WhatsApp messages to the petitioner, which has resulted into his matrimonial discord.

(3.) In view of the above, counsel for the petitioner submits that he may be permitted to withdraw this petition with liberty to the petitioner to avail his alternative remedy in accordance with law.