LAWS(KAR)-2021-4-152

MUNIRAJA G Vs. STATE OF KARNATAKA

Decided On April 15, 2021
Muniraja G Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Learned counsel for the petitioner has filed a memo seeking permission to withdraw the petition with liberty to file fresh petition.

(2.) In view of submission of the learned counsel, memo is placed on record.

(3.) The Criminal Petition is dismissed as withdrawn reserving liberty to file fresh petition, if permissible under law.