ZAHID MANZOOR RISHI Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Mr. Pawan Dev Singh, learned Dy.AG appearing for official respondent submits that the charge sheet has been filed against the petitioner before the competent court.

(2.) In view of the aforesaid statement made by the learned counsel for official respondent, learned counsel for the petitioner seeks withdrawal of the present petition with a liberty to assail the charge sheet.

(3.) In view of the above, the present petition is dismissed as withdrawn with the liberty as prayed for.