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Judgment
4 paragraphs · 96 wordsV. Srishananda, J
Learned counsel for the petitioner has filed a Memo dated 12.04.2022 for withdrawal of the petition. Memo is placed on record which reads as under:
“That the petitioner, above named, begs to seek leave of this Hon'ble Court to withdraw the above petition with liberty to file fresh petition if need be and it is prayed to dispose of the case taking the submission on record, to meet the ends of justice.”
In view of the memo filed and the submission made, the Criminal Petition is dismissed as withdrawn with liberty as prayed.