STATE OF SIKKIM Vs. DIPEN SUBBA

JUDGEMENT

(1.) Heard Mr. S.K. Chettri, learned Assistant Public Prosecutor appearing for the State of Sikkim.

(2.) Mr. Chettri submits that due to inadvertence, certain mistakes had been committed at the time of drafting of the Appeal as well as Crl. Leave Petition, registered as Crl. L.P. No. 08 of 2019 and I.A. No. 01 of 2019, which is an application for condonation of delay and, therefore, he prays for withdrawal of the Crl. Leave Petition as well as the Appeal along with IA No. 01 of 2019 with liberty to file afresh.

(3.) In view of the above submission, Crl. L.P. No. 08 of 2019 and IA No. 01 of 2019 are disposed of as withdrawn with liberty to file afresh.