PRAMOD CHARAN Vs. STATE

JUDGEMENT

(1.) Learned counsel for the petitioner has filed a memo seeking permission of this Court to withdraw the petition as not pressed.

(2.) In view of the memo, the learned counsel for the petitioner is permitted to withdraw the petition as not pressed. Accordingly, the petition is dismissed as not pressed.

(3.) In view of dismissal of the main petition, I.A.No.1/2021 for stay does not survive for consideration and the same stands disposed of.