H.R. Panwar, J. - (1.) Learned counsel for the petitioner submits that he does not want to press the criminal misc. petition filed by petitioner No. 3 Himmat Ram.
(2.) The Cr. misc. petition filed by petitioner No. 3 Himmat Ram is, therefore, dismissed as not pressed.
(3.) I have heard learned counsel for the petitioners and the Public Prosecutor.;