LAWS(KAR)-2023-7-364

SYED KHADAR Vs. STATE

Decided On July 12, 2023
Syed Khadar Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Learned counsel for the petitioners in both the petitions file memos seeking permission to withdraw the petition on the score that the police have filed charge sheet and the petitions have become infructuous.

(2.) One of the memos reads as follows:

(3.) In terms of the memos, the criminal petitions are disposed as having become infructuous.