UMESH MADARA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) When this Court started to dictate the Orders, Sri Sunil K.S., learned counsel for the petitioner, seeks permission of the Court to withdraw the petition with liberty to file a fresh petition, after completion of evidence of the prosecutrix.

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

(3.) Accordingly, the petition is dismissed as withdrawn with liberty to file a fresh petition, after completion of evidence of the prosecutrix and material witnesses.