Daya Shankar Tripathi, J. - (1.) After arguing at some length, learned counsel for the applicants submits that this application under section 482 Cr.P.C. may be dismissed as withdrawn, with liberty to avail appropriate remedy before the appropriate forum.
(2.) Accordingly, application under section 482 Cr.P.C. is dismissed as withdrawn with aforesaid liberty
(3.) Certified copies of papers may be returned to learned counsel for the applicants, as per rules.;