S.N. Pathak, J.@mdashThis revision is directed against the judgment dated 22-7-1999 rendered by the Judicial Magistrate, 1st Class, Pupri at Sitamarhi in Misc. Case No. 29 of 1990 Tr. No. 339 of 1999.
2. Heard both side.
3. After making some submissions to the effect that as per the findings in the Cr. Appeal No. 329 of 1990 and Cr. R. No. 823 of 1990 the revisionist has been declared to be the legally weded wife of Sanjay Kumar alias Sanjay Kumar Bubna, opposite Party No. 2 of this revision, the revisionist''s lawyer seeks permission to withdraw this revision and to take recourse to legal provisions for seeking appropriate reliefs. The opposite party''s lawyer submitted that the findings rendered in the criminal appeal may not be binding upon future Courts of law where the revisionist may seek remedy.
4. So far the position of law is concerned, I need not make any observation or remark with respect to the statements made by advocates on behalf of both the parties. The law will have its own course and in view of the submissions of the revisionists lawyer, this revision is dismissed as withdrawn.
