K. HALAPPA Vs. STATE

JUDGEMENT

(1.) Heard Sri Gopalakrishna Murthy, learned counsel appearing for the revision petitioners and learned HCGP for the respondent-State and perused the records.

(2.) A memo of withdrawal is filed by learned counsel for the revision petitioners in Court today, to permit petitioner No.1 to withdraw the petition, which reads as under;

(3.) Memo is taken on record.