- (1.) CRM No. 6497 of 2012 Learned counsel for the applicant-petitioner seeks pre-ponement of the date of hearing from 19.04.2012 to an early date. For the reasons mentioned in the application, the date of hearing is pre-poned from 19.04.2012 to today. With the consent of learned counsel for the petitioner, the main case is taken up for hearing.
(2.) Criminal misc. application stands disposed of. Criminal Misc.M-No.39245 of 2011(O & M)
(3.) Learned counsel for the petitioner states that the petitioner has got the alternative remedy.;