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Judgment
7 paragraphs · 82 wordsShivashankar Amarannavar, J
1.
Learned counsel for petitioners files a memo seeking withdrawal of the petition.
2.
Memo reads thus,
“The counsel for the petitioners (i.e., Accused No.1 and 2) most humbly submits that.
The petitioners herein have been acquitted and released as innocent before the trial court on 19.03.2025. so the above said petition has now become infructuous and may be withdraw as infructuous.
Hence this memo.”
3.
In view of the memo, the petition is dismissed as it becomes infructuous.