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Judgment
7 paragraphs · 94 wordsK.Natarajan, J
Learned counsel for the petitioner remained absent even during post-lunch session till evening.
Learned High Court Government Pleader submits that the petitioner has been granted bail by the Sessions Judge. As such, the petition does not
survive for consideration. Hence, the petition may be dismissed as having become infructuous.
Said submission is placed on record.
Accordingly, the criminal petition is dismissed as having become infructuous.
In view of dismissal of the main petition itself, I.A.No.1/2020 for dispensation does not survive for consideration and the same is also dismissed.