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Judgment
5 paragraphs · 77 wordsM G Uma, J
1.
Petitioners are served and remain unrepresented. Learned High Court Government Pleader appearing for the State submits that the criminal case in C.C.No.4351/2019, before the trial Court is already disposed of, as per the judgment dated 16.09.2021. Hence, the petition has become infructuous.
2.
Submission is taken on record.
3.
Accordingly, the petition is dismissed as having become infructuous.
In view of the dismissal of the main petition, pending I.A.No.1/2020 stands disposed of.