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Judgment
5 paragraphs · 114 wordsShivashankar Amarannavar, J
Learned counsel for the petitioner file memo seeking withdrawal of the petition.
The memo reads thus:
"By this Memo, the learned Counsel for the Petitioner most respectfully submits that this Hon'ble Court may be pleased to permit withdrawal of the petition in Crl.P.No.921/2026, inasmuch as it has come to light that that Petitioner has engaged another counsel and that Crl.P.No.646/2026 has already been instituted and registered. In view of the same, the Petitioner prays that the present petition may be permitted to be "Withdrawn and Not Pressed", in the interest of justice."
In view of the memo, the petition is dismissed as withdrawn with liberty as prayed for.