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Judgment
6 paragraphs · 81 wordsShivashankar Amarannavar, J
1.
Learned counsel for the petitioner files memo seeking withdrawal of the petition with liberty to file Criminal Appeal.
2.
The memo reads thus:
"Petitioner prays to withdraw the above petition with liberty to file Criminal Appeal to meet the ends of justice. Original/CC may be returned."
3.
In view of the memo, the petition is dismissed as withdrawn with liberty as prayed for.
4.
Registry is directed to return documents to learned counsel for the petitioner forthwith.