AI Structured Summary
Not yet generated for this judgment
Judgment
4 paragraphs · 53 words
3 28-08-2026 Mr. Deepak Kumar Singh, learned Advocate for the petitioners prays for withdrawal of this application on account of it being infructuous.
2.
Permission is accorded.
2.
Mr. Jharkhandi Upadhyay, learned Addl. Public Prosecutor for the State is also present.
3.
This application is, accordingly, dismissed as withdrawn as having become infructuous.