D.K. Sinha, J. - (1.) (I.A. No. 487 of 2011).
(2.) PRESENT interlocutory application has been filed on behalf of the Petitioner with two -fold prayer viz. (i) lower -court may be directed to accept the final form, which has been submitted by the police after investigation under Section 173 of the Code of Criminal Procedure and (ii) court be directed to take action under Sections 182/211 of the Indian Penal Code on the Petition filed by the Investigating Officer. Learned senior Counsel, Mr. P.P.N. Roy, appearing on behalf of the Petitioner, submits that he is not pressing the latter part of the prayer that has been made in the interlocutory application. Since the police has already submitted final form exonerating criminal liability of the Petitioner about six months ago and no final order has been passed by the court concerned on the final form/police report submitted by the Investigating Officer, suitable order may be passed.
(3.) LEARNED senior counsel further submits that he is inclined to withdraw the main Petition viz. Cr.M.P. No. 724 of 2009.;