AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
3 paragraphs · 87 wordsH.P. Sandesh, J
1.
The learned counsel for the petitioner has filed a memo stating that the petitioner is not intending to prosecute the petition. The learned counsel would also submit that the petition filed by the petitioner in Crl.P.No.201420/2021 was disposed of on 28.10.2021. Hence, he is not pressing this petition.
2.
In view of the submission made by the learned counsel for the petitioner and as the petition filed by the very same petitioner in Crl.P.No.201420/2021 was disposed of, this petition is dismissed as withdrawn.