- (1.) Crl.Misc.No.33716 of 2012 Application is allowed subject to just exceptions. Crl.Misc. Application stands disposed of. Crl.Misc.No.M-16933 of 2012
(2.) Learned counsel for the petitioner states that the petitioner has got the equally efficacious alternative remedy, which has not been availed by him, so far. During the course of hearing, when confronted with the judgement of the Hon'ble Supreme Court of India, in the case of Sakiri Vasu Vs. State of U.P. and others, 2008 2 SCC 409, learned counsel for the petitioner very fairly states that let this petition be ordered to be dismissed as withdrawn, with liberty to the petitioner to avail his alternative remedy, in terms of the law laid down in Sakiri Vasu's case.
(3.) In view of the above statement made by the learned counsel for the petitioner and without prejudice to the rights of the parties, the instant petition is ordered to be dismissed as withdrawn, with liberty as prayed for.;