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Judgment
7 paragraphs · 83 wordsV.Srishananda, J
The learned counsel for the petitioner files a memo.
The memo reads as under:
"The undersigned Advocate for the petitioner seeks permission of this Court to withdraw the above criminal petition, in order to pursue appropriate remedy before the proper forum, after filing the charge sheet if any."
The memo recorded.
In view of the memo, the petition is dismissed as withdrawn with liberty as prayed for.
In view of disposal of the main petition, I.A.1/2022 does not survive for consideration.