2 28.01.2021 This Matter Is Taken ... vs Unknown
2021 Latest Caselaw 986 Ori

                       W.P.(         C.M.P.
                                         W.P.(C)
                                            No.1360
                                                 No.38834
                                                    of 2015of 2020




      2   28.01.2021                 This matter is taken up through Video conferencing.

Heard learned counsel appearing for the petitioners. For the heinous nature of allegation involving the petitioners through Annexures-3 and 4 and for the judgment at Annexure-2 acquitting the petitioners for insufficient evidence there is no showing of sympathy to the petitioners. Consequently, this Court is not inclined to issue any direction on the representation involved herein. At this stage of the matter, learned counsel appearing for the petitioners prays for withdrawal of the writ petition. Accordingly, the writ petition stands dismissed as withdrawn. As restrictions are continuing for Covid-19, petitioners may utilize the soft copy of this order available in the High Court's Website or print out thereof at par with certified copies in the manner prescribed vide Court's Notification No.4587 dated 25.3.2020.

Biswanath Rath,J .

sks