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Judgment
5 paragraphs · 100 wordsShivashankar Amarannavar, J
Learned counsel for the appellant filed the memo seeking withdrawal of the appeal.
The memo reads thus:
"The above named appellant humbly seeks the leave of this Hon'ble Court to permit the appeal to withdraw as he has been dropped from the rank of accused from the charge sheet. Therefore, the appellant humbly prays this Hon'ble Court to be pleased dismissed the said appeal as withdrawn with liberty to file a fresh petition in case of his inclusion in further proceedings, in the ends of justice."
In view of the memo, the appeal is dismissed as withdrawn.