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Judgment
8 paragraphs · 151 wordsRameshwar Singh Malik, J.
Criminal Misc. No. 3681 of 2012
Application is allowed subject to all just exceptions.
Criminal miscellaneous application stands disposed of.
Criminal Misc. No. M-1801 of 2012
It is fairly conceded by learned counsel for the petitioners that Civil Writ Petition No. 5581 of 2011 filed by the petitioners No. 1 and 2 seeking transfer of investigation from the local Police to the CBI is already pending for 21.2.2012 and this Court is seized of the matter.
When confronted with the maintainability of the instant petition, during the pendency of the Civil Writ Petition, above noted, learned counsel for the petitioners seeks to withdraw the present petition, with liberty to avail the alternative remedy, in accordance with law.
In view of the above statement made by learned counsel for the petitioners, the present petition is dismissed as withdrawn with liberty, as prayed for.