Uttarakhand High Court
Mr. S.M. Mandal vs State Of Haryana And Another Reported In on 14 August, 2013
Author: Alok Singh
Bench: Alok Singh
C482 No. 804 of 2013 Hon'ble Alok Singh, J.
Mr. S.M. Mandal, Advocate for the petitioners.
Learned counsel for the petitioners, in view of the judgment of the Apex Court in the case of Om Kumar Dhankar Vs. State of Haryana and another reported in (2012) 11 SCC 252, seeks permission to withdraw this writ petition with liberty to file Criminal Revision before the learned Sessions Judge.
Permitted to be withdrawn with the aforesaid liberty.
(Alok Singh, J.) Dated 14.08.2013 Shiv