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Judgment
5 paragraphs · 87 wordsV Srishananda, J
1.
Sri. M.R.Nanjunda Gowda, learned counsel for the petitioner has filed a memo seeking withdrawal of the petition. The memo reads as under:
"The petitioner above named prays that this Hon'ble Court be pleased to dismiss as not pressed at present with a liberty to approach this Hon'ble Court after the evidence of victim in the interest of justice."
2.
The memo is taken on record.
In view of the memo filed, the Criminal Petition is dismissed as withdrawn with liberty as sought for.