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Judgment
4 paragraphs · 93 wordsShivashankar Amarannavar, J
Learned counsel for the petitioner files a memo for withdrawal. The memo reads thus:
The petitioner herein humbly submits that subsequent to the filing of the above petition, the petitioner has been taken into custody. In view of the same, the above petition does not survive for consideration. The petitioner therefore prays that this Hon'ble Court may be pleased to permit withdrawal of the above petition with liberty to approach trial Court in the interest of justice and equity.
In view of the memo, the petition is dismissed as withdrawn.