LAWS(KAR)-2021-4-126

BRAYAN RICHARD AMANNA Vs. STATE

Decided On April 17, 2021
Brayan Richard Amanna Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Though the matter is listed for Dictating orders, at this stage, learned counsel for the petitioner seeks permission to withdraw the petition.

(2.) Permission is granted.

(3.) Therefore, this petition is dismissed as withdrawn with liberty to file fresh petition after filing of the charge sheet.