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Judgment
6 paragraphs · 104 wordsShivashankar Amarannavar, J
Learned High Court Government Pleader accepts notice for the respondent-State.
Learned counsel for the petitioner seeks permission to withdraw the petition. Memo is filed in that regard which reads thus:
“Herein, the memo on behalf of the petitioner is as under:
It is submitted that, the Petitioner intends to withdraw the petition with liberty to file successive bail petition including the subsequent development in the case. Hence the memo may kindly be taken on record and the petition may kindly be disposed of as withdrawn in the interest of justice.”
In view of the memo, the petition is dismissed as withdrawn.