MANOJ KUMAR MOHANANI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Mr. P.D.Agarwal, the learned counsel appearing on behalf of the respondent State submits that sec. 457 Cr.P.C is very much available to the petitioner for release of his vehicle in question. He submits that the proceeding under sec. 6A of Essential Commodities Act has not been initiated as yet and nothing has been disclosed in the petition and if the proceeding is not initiated under sec. 6A of the said Act, sec. 6E of the said Act will not come into play and remedy under sec. 457 Cr.PC is still available to the petitioner.

(2.) At this stage, the learned counsel for the petitioner seeks permission for the withdrawal of the instant petition with liberty to move before the competent court having jurisdiction to file a petition under sec. 457 Cr.P.C.

(3.) This petition is permitted to be withdrawn and disposed of without entering into the merits.