MEENAKSHI I. MEHTA, J
1. Short reply filed on behalf of the respondent-State by way of the affidavit of Deputy Superintendent of Police (STF), Jalandhar, is already available on the file and the same is taken on the record.
2. Custody certificate of the petitioner, as forwarded by learned State counsel to this Court through e-mail, is also taken on the record.
3. However, learned counsel for the petitioner seeks permission to withdraw the instant petition.
4. Learned State counsel has no objection for the same.
5. Resultantly, the petition in hand stands dismissed for having been withdrawn.
