ORDER:
This Writ Petition is filed for the following substantive relief:
"... to issue a appropriate writ order or orders more particularly one in the nature of writ of mandamus declaring the action of the respondent Nos.5 and 11 to 15 on the illegal detention and unlawful arrest of the petitioners herein without following the due process of law in issuing 41 A Cr.P.C notice in connection with Crime No.467/2021 dated 15/10/2021 Sitabardi PS, Nagpur Maharashtra State, registered against the petitioners herein for the offences u/s 292, 294, 506, 34 IPC and Sec 67A of IT Act as illegal, arbitrary, in violation of principles of natural justice and in violation of articles 14, 21 and 22 of the Constitution of India and violations of the Information Technology Act 2000 and
consequently direct the respondent Nos.2 to 15 to quash the Crime No 467/2021 dated 15.10.2021 Sitabardi PS Nagpur Maharashtra State for the offences u/s 292, 294, 506, 34 IPC and Sec 67 and 67A of IT Act ."
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2 Dr.CSL , J WP.No.29736 of 2021
Learned counsel for the petitioners seeks permission to withdraw the Writ Petition.
Permission accorded.
The Writ Petition is dismissed as withdrawn. As a sequel, miscellaneous petitions pending, if any, shall stand closed.
_____________________________________ Dr. JUSTICE CHILLAKUR SUMALATHA
17.8.2022
dr
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