- (1.) The application is allowed subject to just exceptions. Crl. M.P. No. 23784/2010 in Special Leave Petition (Criminal) No. 1088 of 2008
(2.) Learned Counsel for the applicants seeks leave to withdraw the application, stating that the applicants would like to pursue some other remedy, as may be available to them, in accordance with law. The application is dismissed accordingly.
(3.) We may, however, clarify that we have not expressed any opinion on the merits of the impugned order. As and when the same is challenged, the Court concerned will examine it on its own merits. Crl. M.P. Nos. 24837-39/2010 in Special Leave Petition (Criminal) No. 1088 of 2008;