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Judgment
5 paragraphs · 101 wordsShivashankar Amarannavar, J
Learned counsel for petitioner files a memo seeking withdrawal of the petition with liberty to file Criminal Appeal. The memo reads thus:
"It is submitted that the petitioner wants to withdraw the above petition as not pressed, since appeal is maintainable instead of Crl. Petition. Therefore, the petitioner is hereby seeking permission to withdraw the above petition as not pressed with liberty to file appeal. Hence, this memo."
In view of the memo, petition is dismissed as withdrawn with liberty as prayed.
Registry is directed to return the documents to the learned counsel for petitioner.