P.N. VERMA Vs. PEMA CHOKI LAKAR

JUDGEMENT

(1.) Learned counsel appearing for the petitioner seeks permission to withdraw this case with a liberty to file a Revision Petition under Section 397 Cr. P.C. before the appropriate forum.

(2.) In view of the aforesaid, this petition stands dismissed as withdrawn with liberty, as prayed for.

(3.) Certified copy of the impugned order be returned back by the Registry to the counsel for the petitioner on furnishing the photocopy thereof.