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Judgment
Sanjay Kumar Dwivedi, J
On repeated call nobody has responded on behalf of the petitioner. However, Mr. Saurav Kumar and Mr. Sanjay Kumar Srivastava, the learned counsels appear on behalf of the O.P.No.2 as well as the respondent State.
This petition has been filed for quashing of the order dated 25.8.2012 in G.R.No.221 of 2012, pending in the court of learned Judicial Magistrate, 1st Class, Ghatshila.
Mr. Saurav Kumar, the learned counsel appearing on behalf of the O.P.No.2 submits that final form has been submitted by the police and that final form is accepted by the learned court and against that order, this petition has been filed. He submits that no protest petition has been filed and straight way the petitioner has approached this Court.
In view of the above fact and considering that final form has been submitted, the remedy is to file protest petition before the learned court.
This matter is of the year 2012 and today nobody has responded on behalf of the petitioner, in that view of the matter, this petition is dismissed.
Pending petition if any also stands disposed of.