R.R. Prasad, J. - (1.) Learned counsel appearing for the petitioners submits that though this application has been filed for quashing of the order dated 07.10.2013 under which prayer for discharge has been rejected on behalf of the petitioners-husband, father-in-law and mother-in-law, but he will not be pressing this application so far the petitioner Nos.1 and 2 are concerned.
(2.) In view of the submission, let the name of petitioner Nos.1 and 2 be deleted from the memo of petition.
(3.) Consequently, this petition shall confine only with respect to petitioner No.3, namely, Rudra Kali Devi @ Rudra Kali Jha.;