BIJAY BHANU GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present petition was filed with a prayer to quash the complaint petition, which is the basis of F.I.R. of Siwan (Town) P.S. Case No.84 of 1999. The complaint petition was prayed for its quashing and the present petition was admitted on 8.9.1999 and this Court, while admitting the petition, directed that during the pendency of this application, the investigation of the case in Siwan (Town) P.S. Case No.84 of 1999, shall remain stayed.

(2.) After some argument, learned counsel for the petitioners seeks permission to withdraw this application with a liberty to file petition at appropriate stage. The prayer is allowed with liberty as indicated above.

(3.) Accordingly, this petition is dismissed as withdrawn.