- (1.) APPLICATION allowed. Order dated 7.10.2006 passed by Chief Judicial Magistrate, Gurgaon, whereby, the petitioner has been discharged is taken on record. Crl. Misc. No. 32361-M of 2006 Counsel for the petitioner contends that in view of the order of discharge by the trial Court, this petition has become infructuous and may be dismissed as such. Ordered accordingly.;