- (1.) Heard Sri L.C.Mishra, learned counsel for the petitioner, Sri N.K.Verma, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
(2.) Learned AGA has pointed out that the petitioner is informant of the case and he has lodged the FIR against Prem Babu Tiwari (Bandi Rakshak) but he has not been made a party to the petition, to which learned counsel for the petitioner prays that the present petition be dismissed as not pressed with liberty to file a fresh.
(3.) Accordingly, the present petition is dismissed as not pressed with liberty to file a fresh.;