ANKIT SAXENA Vs. STATE OF RAJASTHAN & ORS.

JUDGEMENT

(1.) LEARNED counsel for petitioner seeks permission to withdraw this habeas corpus writ petition with liberty to move necessary application in the light of ratio laid down by the Hon'ble Apex Court in the case of Sakiri Vasu Vs. State of Uttar Pradesh And Others, : (2008) 2 SCC 409 and under Section 97 Cr.P.C. Prayer appears to be reasonable, therefore, the same is allowed.

(2.) HABEAS corpus writ petition is, accordingly, dismissed as withdrawn with liberty as prayer for. It is needless to mention that if such an application is filed before the concerned Magistrate, then necessary orders will be passed on that application in accordance with law.