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Judgment
Shivashankar Amarannavar, J
Learned counsel for the appellant files a memo seeking withdrawal of the appeal.
Memo reads thus.
“In the above-stated criminal appeal, the appellant has called into question the order dated 23.08.2023 passed by the Court of I-Additional District & Sessions Judge, At Chikkaballapura rejecting the bail petition filed by the Appellant/Accused No.1 in FIR bearing Crime No.0142/2023 under Section 438 of Cr.P.C.
During the pendency of the appeal, B-report dated 20.12.2023 has been filed. In these circumstances, the criminal appeal does not survive for consideration of this Hon’ble Court. The Appellant most humbly states that the Appellant may kindly be permitted to withdraw the present proceedings.
Hence, the present memo may be taken on record, and suitable orders be passed in the ends of justice.”
In view of the memo, the appeal is dismissed as not pressed.