RAKESH KUMAR Vs. STATE OF H.P

JUDGEMENT

(1.) The petitioner seeks regular bail in FIR No.15/2022, dtd. 19/1/2022, registered under Ss. 304, 308, 328, 420, 468, 471, 201, 109 and 120B of the Indian Penal Code and Ss. 39, 40 and 41 of the H.P. Excise Act at Police Station Sundernagar, District Mandi,

(2.) Status report has been filed and the respondent has also produced the record.

(3.) At this stage, learned counsel for the petitioner states that she is under instructions to withdraw the present petition with liberty to file afresh at an appropriate stage, in accordance with law, if need so arises. Prayer is allowed. Accordingly, the present petition is dismissed as withdrawn, with leave and liberty, as aforesaid. Pending miscellaneous application(s), if any, also stand disposed of.