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Judgment
6 paragraphs · 57 wordsB. Bhattacharjee, J
Ms. S. Shyam, learned GA is present on behalf of the State-respondent No.1.
The petitioner, appearing in person, is absent.
On the last occasion also, the petitioner was not present before this Court.
It appears that the petitioner has lost interest in pursuing this matter.
Accordingly, this criminal revision petition stands dismissed for non-prosecution.