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Judgment
4 paragraphs · 98 words
Farjand Ali, J
1.
In view of the fact that the charge-sheet has been filed and charges have been framed which has been challenged by the petitioner before this Court and vide order dated 29.08.2023, an order has been passed in his favour in S.B. Criminal Appeal No.1417/2023, learned counsel for the petitioner seeks withdrawal of the instant criminal misc. petition with liberty to raise all the questions/grounds which have been raised in criminal appeal No.1417/2023 at appropriate forum.
2.
Accordingly, the instant criminal misc. petition is disposed of as withdrawn.
3.
Stay petition also stands disposed of.