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Judgment
4 paragraphs · 68 words
1.
Heard.
2.
After arguing for sometime, learned counsel for the applicant seeks permission to withdraw this criminal revision with liberty to raise all the grounds before the concerned Family Court.
3.
On due consideration, the prayer made by counsel for the applicant is allowed. Accordingly, the present Criminal Revision is dismissed as withdrawn with liberty as prayed for.
4.
Pending interlocutory application(s), if any, stands disposed of.