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Judgment
6 paragraphs · 81 wordsV. Srishananda, J
Heard Sri.T.R.Patil, learned counsel for the petitioner.
After arguing for some time, learned counsel for the petitioner files a memo. Memo reads as under:
“The above named petitioner prays that after the examination of victim girl, the petitioner filed bail application before this Hon’ble Court.
Wherefore, this Hon’ble Court be pleased permit the withdraw the petition as dismissed, in the interest of justice.”
Placing the memo on record, petition stands dismissed as withdrawn with liberty as prayed for.