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Judgment
6 paragraphs · 144 wordsShivashankar Amarannavar, J
Learned counsel for the petitioner files a memo seeking withdrawal of the petition with liberty to file Revision Petition.
Memo reads thus;
“That the Petitioner has approached this Hon’ble Court challenging the Order of dismissal passed by the learned I Additional District and Sessions Judge, Ballari in P.C.No.01/2011. But by inadvertence, wrong provision of law has been mentioned in the petition. Hence, I request your lordship to kindly permit me to withdraw the existing criminal petition and allow me to file a fresh Criminal Revision Petition and also permit to withdraw the certified copies of the documents submitted in this petition, in the interest of justice and equity.”
In view of the memo, the petition is dismissed as withdrawn with liberty as prayed for.
Registry is directed to return all documents to learned counsel for the petitioner.