LAWS(KAR)-2021-4-114

CHUNU HANSADAH Vs. STATE OF KARNATAKA

Decided On April 19, 2021
Chunu Hansadah Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Learned counsel for the petitioner files a memo seeking withdrawal of the petition.

(2.) Memo is placed on record.

(3.) Therefore, this petition is dismissed as withdrawn.