ANIL KUMAR Vs. GEETA SHARMA

JUDGEMENT

(1.) THE petitioner has filed this petition under Section 482 Cr.P.C. for quashing the orders dated 25.5.2004 and 2.3.2005 passed by the CJM, Bhiwani and Sessions Judge, Bhiwani, respectively, in case No.2-3 of 2004 titled as `Geeta Sharma vs. Anil Kumar' pending in the Court of CJM, Bhiwani and the subsequent proceedings arising therefrom. After arguing for some time, counsel for the petitioner states that the petitioner may be permitted to withdraw this petition. Dismissed as withdrawn.