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Judgment
3 paragraphs · 64 words
Learned counsel appearing for the petitioner would submit that not having petition papers.
2.
This petition was filed in the year 2019, that too, challenging the FIR in Crime No.172/2019 dated 16.07.2019 and even after lapse of seven years, the counsel is not ready to assist the Court.
3.
In view of submission made by learned counsel appearing for the petitioner, petition is dismissed.