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Judgment
Sanjay Kumar Dwivedi, J
 This petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to
COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been
heard.
Mr. Tarun Kumar Sinha No.II, the learned counsel assisted by Mr. Akhter Hussain, the learned vice counsel appearing on behalf of the petitioners
submits that this case is purely civil in nature and the partition suit was filed which was decreed and only to grab the land of the petitioners and to
make pressure upon the petitioners, the complaint has been filed.
The Court is not inclined to quash the entire criminal proceeding.
At this stage, Mr. Tarun Kumar Sinha No.II, the learned counsel assisted by Mr. Akhter Hussain, the learned vice counsel seeks permission to
withdraw the instant petition with liberty to take all the grounds at appropriate stage.
This petition is permitted to be withdrawn and disposed of with the aforesaid liberty.