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Judgment
7 paragraphs · 83 words
Manoj Kumar Tiwari, J
1.
Heard learned counsel for the parties through Video Conferencing.
2.
Today, the matter is listed on withdrawal application.
3.
Learned counsel for the applicants submits that applicants want to withdraw this criminal miscellaneous application with liberty to file fresh.
4.
In view of the submission made on behalf of the learned counsel for the applicants, this criminal miscellaneous application is dismissed as withdrawn
with liberty as above.
5.
Accordingly, Withdrawal Application (I.A. No. 2 of 2022) is allowed.