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Judgment
3 paragraphs · 74 words
1.
Being aggrieved by the impugned order dated 13.12.2019 passed by the learned Special Judge (NIA/Schedule Offence), Bastar at Jagdalpur, Chhattisgarh, in Special Case No.50/2017, the present criminal revision has been preferred by the applicants.
2.
Learned counsel for the applicants seeks permission of this Court to withdraw the instant CRR submitting that the trial is likely to be concluded shortly.
3.
The prayer is allowed. Accordingly, the instant CRR is dismissed as withdrawn.