GADIGEPPAGOUDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Based on the complaint given by respondent No.2, FIR came to be registered by the jurisdictional police against the petitioners herein. Challenging the same the instant criminal petition is filed.

(2.) In the meanwhile, it is submitted that the police after investigation have filed the necessary charge sheet. Hence, learned counsel for the petitioners has filed a memo dtd. 11/8/2022 with a prayer to withdraw the criminal petition as having become infructuous, with a liberty to file fresh petition challenging the charge sheet.

(3.) Memo is taken on record.