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Judgment
7 paragraphs · 90 wordsShivashankar Amarannavar, J
Learned counsel for the petitioner files a memo for withdrawal of the petition. The said memo reads as under;
Memo for withdrawal
Herein, the counsel for the petitioner is humbly submits as under that in the above said petition charge sheet is not yet filed by the respondent and the
petitioner/accused is moving to grant bail application before the trial Court. Kindly permit me to withdraw the above said petition. Hence, this memo"".
The memo is placed on record.
Accordingly, the petition is dismissed as not pressed.