AI Structured Summary
Not yet generated for this judgment
Judgment
4 paragraphs · 83 words
V. Srishananda, J
Learned counsel for the petitioner has filed a memo seeking withdrawal of the petition. The memo reads as under:
"The undersigned counsel appearing for petitioner in the above case most respectfully pray that this Hon’ble Court be pleased permit petitioner to withdraw the above petition with liberty to move bail application before concerned court u/s 437 of Cr.P.C. Hence, this memo."
In view of the memo filed, the criminal petition is dismissed as withdrawn reserving the liberty as sought for.