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Judgment
6 paragraphs · 98 wordsShivashankar Amarannavar, J
Learned counsel for petitioners files a memo seeking withdrawal of the petition.
Memo reads thus;
“Herein, the Advocate for the Petitioners respectfully under:
That as per the instructions, the Tilakwadi Police Station has filed B-Report as against the petitioner herein in Tilakwadi police station crime No.37/2024 which is with respect to the above said petition. As such the petitioners may kindly be permitted to withdraw the above petition with liberty to file fresh petition if necessary, in the interest of justice.”
In view of the memo, the petition is dismissed as withdrawn.