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Judgment
Shri Narayan Shukla, J.—As per direction of this Court opposite parties 4 & 5 namely Sri Vinay Chandra PPS, exCircle Officer, Kotwali Chowk, Lucknw and Sri Mohd. Alam Khan, exSubInspector, Police StationChowk, Lucknow, the I.O. of the case, are present before this Court. Before proceeding further with the case, Sir Rajendra Kumar Dwivedi, learned Additional Government Advocate informs that the State Government has granted sanction for the withdrawal of prosecution in respect of Case Crime No. 31/2009 under Sections 147, 353, 332, 504, 506, 452 and 149 IPC, Police Station Chowk, DistrictLucknow (State v. Naeem Ahmad and others) and Case Crime No. 32/2009, under Sections147, 452, 342, 353, 149, 332, 504 and 506 IPC Police StationChowk DistrictLucknow (State v. Naeem Ahmad and others) and also places the decision of the State Government communicated to the District Magistrate, Lucknow being G.O. No. 770/WC/7Nyay52010259/WC/2010 dated 7.12.2010, which is taken on record.
In light of the aforesaid decisions, no further action is required, therefore the petition is dismissed.
The case diary, which is before this Court, shall be sent back to the Court below in the sealed cover forthwith.