D.N.UPADHYAY, J. - (1.) EVEN in the second round, when the case is called out, none appears on behalf of the petitioner.
(2.) THIS writ petition is, accordingly, dismissed for non prosecution. This writ petition arises out of Sahebganj (T) PS Case No. 216 of 2009.
(3.) LEARNED counsel for the petitioner submits that the petitioner seeks permission to withdraw this writ petition.;