Virender Singh, J
1. Under instructions, learned vice counsel, appearing for the petitioner, has submitted that the petitioner does not want to proceed further with the
present case. However, a liberty has been sought to move appropriate application before the appropriate Court i.e. Sessions Judge, Mandi, H.P., for
redressal of his grievance.
2. Accordingly, the petitioner is at liberty to move appropriate application, before the Court of learned Sessions Judge, Mandi, H.P.
3. The learned Sessions Judge, Mandi is requested to proceed further, in accordance with law.
4. Consequently, the present application stands dismissed, being not pressed, so also the pending miscellaneous application(s), if any.
