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Judgment
10 paragraphs · 253 wordsRameshwar Singh Malik, J.
CRM No. 6497 of 2012
Learned counsel for the applicant-petitioner seeks pre-ponement of the date of hearing from 19.04.2012 to an early date. For the reasons mentioned in the application, the date of hearing is pre-poned from 19.04.2012 to today. With the consent of learned counsel for the petitioner, the main case is taken up for hearing.
Criminal misc. application stands disposed of.
Criminal Misc.M-No.39245 of 2011(O & M)
Learned counsel for the petitioner states that the petitioner has got the alternative remedy.
During the course of hearing, when confronted with the judgment of Hon''ble the Supreme Court in the case of Sakiri Vasu Vs. State of U.P. and Others, learned counsel for the petitioner very fairly states that let this petition be dismissed as withdrawn, with liberty to the petitioner to avail his alternative remedy, in terms of law laid down by Hon''ble the Supreme Court in Sakiri Vasu''s case (supra).
In view of the statement made by learned counsel for the petitioner and without prejudice to the rights of the parties, the present petition is dismissed as withdrawn with liberty as prayed for.
However, lest this order is misunderstood, it is made clear that as and when the petitioner moves an appropriate representation to the authorities concerned, under Chapter XII of the Code of Criminal Procedure, 1973, the same shall be considered, dispassionately and expeditiously, in accordance with law.
With the observations made above, the present petition stands disposed of.