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Judgment
6 paragraphs · 95 wordsK. Natarajan, J
Learned counsel for the petitioners submits that the Police have filed charge-sheet during the pendency of this petition.
At this stage, learned counsel for the petitioners seeks permission of this Court to withdraw the petition with liberty to file fresh petition by challenging the charge-sheet.
Submission of learned counsel is placed on record.
Accordingly, the criminal petition is dismissed as withdrawn with liberty as prayed for.
In view of disposal of the main petition, pending I.A.No.1/2018 does not survive for consideration and the same is disposed of.