Ritu Bahri, CJ
1. Counsel for the petitioner seeks permission to withdraw the present Writ Petition, with liberty to file a fresh Writ Petition with better particulars, even suggesting good solutions to the mental illness and stress, which the police department employees are facing as of today.
2. The Writ Petition is, accordingly, dismissed as withdrawn, with liberty, as prayed for.
3. Pending application(s), if any, also stand disposed of accordingly.
