- (1.) LEARNED counsel appearing for the petitioner submits that he is not pressing this interlocutory application.
(2.) ACCORDINGLY , this interlocutory application is dismissed as not pressed. Cr.M.P. No. 1229 of 2002 Heard the learned counsel appearing for the petitioner and the learned counsel appearing for O.P. No. 2.
(3.) THIS application is directed against the order dated 17/12/1998, passed by the then S.D.J. M., Sahebganj in P.C.R. Case No. 185/1998 (T.R. No. 298/2002), whereby and whereunder cognizance of the offences punishable under Sections 420, 406 and 407 of the Indian Penal Code has been taken against the petitioner.;