Atmaram Dubey vs The State (Nct Of Delhi) & Anr.
2023 Latest Caselaw 734 Del

                                                                    Neutral Citation Number is 2023:DHC:2415


                          $~30
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI

                          +     CRL.M.C. 2376/2022 & CRL.M.A. 10029/2022

                                ATMARAM DUBEY                                        ..... Petitioner

                                                      Through:   Mr. Akash Vajpai, Advocate

                                                      versus

                                THE STATE (NCT OF DELHI) & ANR.                      ..... Respondents

                                                      Through:   Mr. Amit Ahlawat, APP for the State.
                                                                 Mr. Sharique Hussain, Advocate for
                                                                 respondent No.2.
                          %                        Date of Decision: 05th APRIL, 2023
                          CORAM:
                          HON'BLE MR. JUSTICE DINESH KUMAR SHARMA

                                                         JUDGMENT

DINESH KUMAR SHARMA, J. (Oral)

1. Learned counsel for the petitioner seeks permission to withdraw the present petition with liberty to file a revision petition before the learned Sessions Court within a period of one month. Learned counsel for the petitioner further submits that the matter is fixed before the learned Trial Court on 12.04.2023 and the petitioner may be exempted to appear through counsel before the learned Trial Court on the next date of hearing.

2. Liberty is granted.

3. Present petition is dismissed as withdrawn with liberty to file an appropriate petition before the learned Sessions Judge. The delay if any in

Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:10.04.2023 15:49:33 Neutral Citation Number is 2023:DHC:2415

filing the revision petition before the learned Sessions Court shall be condoned in view of the fact that the present petition is filed before this Court. The petitioner may appear through counsel before the learned Trial Court on 12.04.2023.

4. With these observations, the present petition stands disposed of.

5. However, it is clarified that this Court has not gone into the merits of the present case. No expression made herein shall tantamount to be an expression on the merits of the case.

DINESH KUMAR SHARMA, J APRIL 05, 2023 St..

Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:10.04.2023 15:49:33