KIRAN J Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP for the State is directed to take notice for Respondent No.1.

(2.) Learned counsel Shri Deepak B.R. for the petitioner appears through video conferencing and submits that he seeks to withdraw the petition since he is not inclined to persuade this petition.

(3.) This submission of the learned counsel is placed on record. Keeping in view the submission of the learned counsel, the petition is dismissed as withdrawn.