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Judgment
7 paragraphs · 115 wordsV Srishananda, J
Learned counsel for the petitioners have filed a memo on 05.05.2025 for withdrawal. The memo reads as under:
"The Petitioners above named humbly submits as follows:
It is submitted that, the dispute between the petitioners and the private respondents were compromised in the MC No.77/2025 before the Family Court, Davanagere. Hence, the petitioners seeks leave of this Hon’ble Court to withdraw the above Criminal Petition.
WHEREFORE, it is humbly prayed that this Hon’ble Court may kindly be pleased to dismiss the above Criminal petition as withdrawn, in the interest of justice and equity.”
Memo is taken on record.
In view of the above memo, petition is dismissed as withdrawn.