SUVIR SEHGAL, J.
1. Heard through video conferencing.
2. Instant petition has been filed under Section 439 (2) read with Section 482 of the Code of Criminal Procedure, 1973 seeking cancellation of regular bail by setting aside the order dated 31.01.2022 passed by the Ld. Additional Sessions Judge (Fast Track Court), Amritsar, vide which the respondent No.2 has been granted the regular bail just after one month of arrest without considering the final report in FIR No.173 dated 30.10.2021, registered for offences under Sections 363, 366 and 376 of Indian Penal Code, 1860 and Section 4 of Protection of Children from Sexual Offences Act, 2012, at Police Station Majitha, District Amritsar Rural as accusedrespondent No.2 is threatening and pressurizing the minor victim and the petitioner.
3. At the outset, counsel for the petitioner seeks and is granted permission to withdraw the petition with liberty to approach the competent Court seeking cancellation of bail.
4. Dismissed as withdrawn with liberty as aforesaid.
