JYOTHI N.S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP accepts notice for respondent No.1.

(2.) Sri.Krishna Kumar K.K enter appearance for respondent No.2 and files vakalath. The vakalath is taken on record.

(3.) After arguing sometime, the learned counsel for the appellants seeks permission to withdraw the appeal with liberty for the appellants to surrender before the trial court and file bail application under Sec. 439 of Cr.P.C. In that regard, he files memo.