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Judgment
7 paragraphs · 106 wordsShivashankar Amarannavar, J
Learned counsel for the petitioner seeks permission to withdraw the petition with liberty to file an appeal and files a memo. Memo reads thus:
“Herein, the memo on behalf of the petitioner is as under.
Inadvertently the petitioner has filed this petition instead of criminal appeal. Therefore, the petition filed by the petitioner may be disposed of as withdraw and permit him to file criminal appeal.
Hence, this memo.”
In view of the memo and supporting submission, the petition is dismissed as withdrawn with liberty to file an appeal.
The Registry is directed to return the documents to the counsel for the petitioner.