APOORVI DIAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner's counsel is present. Learned High Court Government Pleader is also present.

(2.) Petitioner's counsel makes a submission that he may be permitted to withdraw the petition. His submission is placed on record. He is permitted to withdraw the petition.

(3.) Since the matter is still under investigation, the petitioner is given liberty to produce before the Investigating Officer any document pertaining to complaint against her to enable the Investigating Officer to take a proper decision either to file a charge sheet or not.