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Judgment
6 paragraphs · 88 wordsShivashankar Amarannavar, J
Learned counsel for the petitioner files a memo for withdrawal. The memo reads thus:
The advocate for the petitioner submits as under:
In this matter the Revision petitioner filed under criminal revision petition No.601/2025 (FR No.544/25) is willing to withdraw the case with a liberty to file criminal petition under Section 482 of Cr.P.C.
In view of the memo, the petition is dismissed as withdrawn with a liberty as prayed for.
Registry is directed to return the documents to the learned counsel for the petitioner.