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Judgment
5 paragraphs · 110 wordsShivashankar Amarannavar, J
Learned counsel for the appellant files a memo seeking withdrawal of the appeal with liberty to file a criminal revision petition. Memo reads thus.
“That the above name Appellant most respectfully prays & submits before this Hon’ble High Court may be pleased to order the appeal is withdrawn, as the appeal is not pressed, and prays to grant liberty to file a fresh revision petition, in the interest of justice.”
In view of the memo, the appeal is dismissed as withdrawn with liberty to file a criminal revision petition.
Registry is directed to return the original documents to the learned counsel for the appellant.