MANOJ KUMAR AGARWAL Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Mr. Ajay Rathi, learned Counsel appearing for the petitioners, submits that he has instructions not to press this petition.

(2.) Mr. Thinlay Dorjee Bhutia, learned Additional Public Prosecutor, Sikkim appearing for the respondent, has no objection.

(3.) Accordingly, the petition is dismissed as not pressed.