BASAWARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The learned counsel for the petitioner filed a memo for withdrawal of the petition on the ground that the offences incorporated are under the provisions of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 ( for short, 'SC/ST (PA) Act') and he is required to file an appeal under Sec. 14-A of the said Act.

(2.) The memo is placed on record.

(3.) The petition is dismissed as withdrawn. Registry is directed to return all the documents to the learned counsel for the petitioner after replacing by copies.