BIMLA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition is for setting aside the order dtd. 27/11/2020 passed by the trial Court, vide which the petitioners have been summoned to face the trial in Complaint No.COMI-39-2017 titled as Alem Kaur Vs. Bimla Devi etc.

(2.) Learned counsel for the petitioners submits that at this stage, the petitioners may be permitted to withdraw the present petition with liberty to move an application under Sec. 256 Cr.P.C. before the trial Court for taking all the legal grounds available to them.

(3.) Dismissed as withdrawn with liberty aforesaid.