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Judgment
Sanjay Kumar Dwivedi, J
The matter relates to Dhalbhumgarh P.S.Case No.02 of 2016, corresponding to G. R. No.37 of 2016, pending in the court of learned Judicial Magistrate, First Class, Ghatshila.
Mr. Pankaj Kumar Mishra, the learned counsel appearing on behalf of the respondent State looking into the e-court services submits that the matter is fixed for evidence before the learned trial court.
Mr. Pandey Neeraj Rai, the learned counsel appearing on behalf of the petitioners submits that in spite of his best efforts, he has not been able to take instruction from the petitioners and the petitioners have also not come forward to provide further instruction to the learned counsel for the petitioners.
In view of the above and considering that evidence is already going on, this petition is being disposed of with liberty to the petitioners to take all the grounds in the trial.
With above observation, this petition is disposed of.
Pending petition if any also stands disposed of accordingly.