SANTOSH DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioner has prayed for the following reliefs:

(2.) Learned counsel for the petitioner, on instructions, seeks permission to withdraw the present petition reserving liberty to the petitioner to place additional materials/representation, if so required and desired, in accordance with law.

(3.) Learned counsel for the respondents has no objection to the same.