VIKAS BAHL, J.
1. This is a petition filed under Section 482 of Cr.P.C. for issuance of directions to respondent Nos.2 to 4 to register an FIR against respondent Nos.5 to 7.
2. Faced with the dictum of law laid down by Hon'ble the Supreme Court of India in case titled Sakiri Vasu Vs. State of U.P. and others, reported as 2008(2) SCC 409 and in M. Subramaniam and another Vs. S. Janaki and another, Criminal Appeal No.102 of 2011, decided on 20.03.2020, learned counsel for the petitioner seeks permission of this Court to withdraw the present petition with liberty to pursue alternative remedies in accordance with law.
3. In view of the above, the present petition is dismissed as withdrawn with liberty aforesaid.
