MUKTI NATH PRASDAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) AFTER some argument, learned counsel for the petitioner seeks permission to withdraw this petition to take all the pleas, which have been taken in the present case at the stage of charge. Prayer is allowed.

(2.) ACCORDINGLY, the petition is dismissed as withdrawn with liberty as indicated above. It is made clear that if discharge petition is filed with the plea, which has been taken in this proceeding, it is expected that the learned Magistrate will examine the same and pass an appropriate order in accordance with law without being prejudiced by this order.