Krishan Kumar Acharya, J. - (1.) Heard learned counsel for the parties.
(2.) Learned counsel for the petitioners does not want to press the misc. petition on behalf of petitioner-Kailash Chand Gandhi since he is no more accused in this case.
(3.) Accordingly, the misc. petition u/s. 482 Cr.P.C. filed on behalf of the petitioner-Kailash Chand Gandhi is dismissed as not pressed.;