LAWS(KAR)-2022-3-37

SHACHIN P. Vs. STATE OF KARNATAKA

Decided On March 07, 2022
Shachin P. Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Learned counsel for the petitioner has filed a memo seeking withdrawal of the petition. The memo reads as under:

(2.) In view of the memo, the petition is dismissed as withdrawn with liberty as prayed for.