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Judgment
5 paragraphs · 90 wordsV. Srishananda, J
1.
Learned counsel for the petitioner has filed a memo seeking withdrawal of the petition. The memo reads as under:
"The Petitioner humbly prays that this Hon’ble Court may be pleased to permit to withdraw the petition. Since the charge sheet is filed, and to approach the Hon’ble Sessions Court for bail after filing of the charge sheet, in the interest of justice.”
2.
The memo is taken on record.
In view of the above, the criminal petition is dismissed as withdrawn, with liberty as prayed for.