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Judgment
5 paragraphs · 100 wordsShree Chandrashekhar, J
The petitioner has made a prayer for proper investigation in connection with Hazaribagh (Sadar) P.S. Case No.508 of 2018 lodged on 13th December 2018.
Mrs. (Dr.) Vandana Singh, the learned Sr. SC-III states that now a final report has been submitted by the police after proper investigation in the matter.
Mr. Santosh Kumar, the learned counsel for the petitioner submits that the petitioner shall now take appropriate recourse as available to him in law and for that reason he seeks permission to withdraw the present writ petition.
W.P. (Cr.) No. 14 of 2022 is dismissed as withdrawn.