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Judgment
5 paragraphs · 88 wordsShivashankar Amarannavar, J
1.
Learned counsel for the appellant files a memo seeking withdrawal of this appeal with liberty to file petition.
2.Memo reads thus,
“That the Appellant above named most respectfully prays that this Hon’ble Court may be pleased to permit the Appellant to withdraw the above case and liberty may granted to the Appellant to file Criminal Petition before this Hon’ble Court, in the interest of justice and equity.”
3.
In view of the memo, the appeal is dismissed as withdrawn with liberty as prayed for.