RAJIV PRADHAN Vs. STATE OF SIKKIM

JUDGEMENT

(1.) After hearing the matter for some time Mr. Nayan Nepal, learned counsel for the petitioner desires to withdraw this petition to file afresh, in view of the fact that the petitioner no.1 who is an accused in the criminal proceedings pending before the Court of the learned Judicial Magistrate, East Sikkim at Gangtok is not a signatory to the compromise deed entered between the family members of the petitioner no.1 and petitioner no.2. He is permitted to do so. The Crl. M.C. No. 10 of 2021 stands disposed as withdrawn with liberty to file afresh.