SHIVAKUMAR H. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel for the petitioner seeks permission of this Court to withdraw the petition with liberty to file a discharge application before the Trial Court.

(2.) In view of the submission made by the learned counsel for the petitioner, the petition is dismissed as withdrawn with liberty to file a discharge application before the Trial Court, as sought for.

(3.) In view of dismissal of the main petition, I.A.No.1/2020 for stay does not survive for consideration and the same stands disposed of.