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Judgment
7 paragraphs · 126 wordsShivashankar Amarannavar, J
Learned counsel for appellant has filed a memo seeking withdrawal of the appeal. Memo reads thus:
“The undersigned counsel for the Appellant submits that he has received intimation & instructions from the Appellant to withdraw the present Appeal as the Appellant has completed the term of his sentence.
Acting on the instructions of the Appellant, the present Appeal is sought to be withdrawn citing the aforesaid instructions of the Appellant regarding completion of his term of sentence.
The copy of the letter of Appellant countersigned by the Jailor, Central Prison, Shivamogga dated 23.05.2024 is annexed herewith.
The present memo may be taken on record in the interest of justice and equity.”
In view of the memo, appeal is dismissed as withdrawn.