MAHAVEERAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri Gajendra C.V., learned counsel for the petitioner, seeks permission of the Court to withdraw the petition with liberty to approach the Court, after examining the complainant and eyewitnesses.

(2.) Submission of the learned counsel is placed on record.

(3.) Accordingly, the petition is dismissed as withdrawn with liberty to approach the Court, after examining the complainant and material witnesses.