KAILASH KEJRIWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) After some argument, learned counsel for the petitioner seeks permission to withdraw this application with liberty to raise all the points at the time of framing of the charges.

(2.) The petitioner has challenged the order whereby his discharge petition was rejected. It was informed that since the petitioner had approached this Court in the present case, charges have not been framed. Learned Senior Counsel submits that petitioner may be granted liberty to raise the point as to whether offence under Section 420 of I.P.C. is made out or not at the time of framing of the charges. Prayer is allowed.

(3.) Accordingly, the petition is dismissed as withdrawn with liberty as indicated above.