M NORULLAH SHERIFF Vs. A JAMEEL

JUDGEMENT

(1.) IT is submitted by the learned counsel for the petitioner that the petitioner had already filed a petition, in Crl.O.P.No.20359 of 2010 through another counsel and since he had no knowledge about the same, he had filed the present petition. In such circumstances, the learned counsel for the petitioner prays that this criminal original petition may be closed.

(2.) AS it is brought to the notice of this Court that in respect of the same matter already a petition, in Crl.O.P.No.20359 of 2010 has been filed and the same is pending, this criminal original petition is dismissed as not pressed. Consequently, connected miscellaneous petition is closed.