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Judgment
6 paragraphs · 124 wordsShree Chandrashekhar, J
On assuming the responsibility as the State counsel, Mr. Sanjay Kumar Tiwari, the learned counsel could not have appeared in this matter on behalf of the petitioner. Therefore, after taking proper instructions from the petitioner, Mr. Rahul Kumar Singh, the learned counsel has appeared in this case and filed his Vakalatnama.
Mr. Sanjay Kumar Tiwari, the learned counsel is also present in the Court.
Mr. Rahul Kumar Singh, the learned counsel states that he has been instructed by the petitioner to withdraw the present criminal miscellaneous petition.
Mr. Bishwambhar Shastri, the learned APP has raised no objection to this prayer seeking withdrawal of the present criminal miscellaneous petition.
Cr.M.P No.798 of 2009 is dismissed as withdrawn.