RAVIRAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader accepts notice for the respondent-State.

(2.) It is submitted that, the Petitioner intends to withdraw the petition with liberty to file successive bail petition including the subsequent development in the case. Hence the memo may kindly be taken on record and the petition may kindly be disposed of as withdrawn in the interest of justice."