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Cr.M.P. No.1053 of 2014
This matter relates to several FIRs.
Status report is on the record, which suggests that the petitioner has been discharged and acquitted.
In view of the status report, this petition has become infructuous.
Accordingly, this petition is dismissed as infructuous.
So far as other FIRs, which are the subject matter of this petition, is concerned, it is open to the petitioner to take remedy under the law.
Pending I.A., if any, is disposed of.
Cr.M.P. No.3062 of 2013
This matter relates to Bistupur P.S. Case No.371/2012, corresponding to G.R. Case No.3331/2012, pending in the court of the learned Judicial Magistrate, 1st Class, Jamshedpur.
Status report is on the record, which suggests that the statement of the accused under Section 313 Cr.P.C. has already been recorded and the case has been fixed for defence evidence.
In view of the status report, Mr. Deepankar Roy, learned counsel for the petitioner seeks permission to withdraw this petition with liberty to take all the grounds at appropriate stage.
Learned counsel for the State has got no objection.
Accordingly, this petition is permitted to be withdrawn and disposed of with the aforesaid liberty.