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Judgment
8 paragraphs · 135 wordsShivashankar Amarannavar, J
Learned counsel for the petitioner files a memo for withdrawal. The memo reads thus:
The counsel for the petitioner most respectfully submits that:
The charge sheet has now been filed before the trial court in the above matter.
In light of the above development the above petition has become infructuous.
The counsel for the petitioner now seeks to withdraw the above petition with liberty to approach this Hon'ble Court by filing a fresh petition seeking appropriate relief.
Wherefore, this memo may kindly be taken on record and the above matter may be disposed as withdrawan reserving the liberty in favour of the petitioner to approach this Hon'ble Court for the same relief.
In view of the memo, the petition is dismissed as withdrawn with a liberty as prayed.