LALIT MOHAN Vs. STATE OF U.T. CHANDIGARH

JUDGEMENT

(1.) Learned counsel for the respondent has filed the reply and the same is taken on record. A copy thereof has been supplied to the learned counsel for the petitioner.

(2.) Learned counsel for the petitioner has very fairly submitted that the petitioner has filed a regular bail application and the petitioner be permitted to withdraw the present petition with liberty to take up all the points, which have been raised in the present petition and are available to him in law, in the said regular bail application.

(3.) Learned counsel for the respondent has no objection to the said course of action and has submitted that liberty be also granted to the respondent to raise all pleas in accordance with law.