CHANNABASAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 482 Cr.P.C., with the following prayer:

(2.) Heard Sri Arun Kumar Amargundappa, learned counsel for the petitioners-accused and Sri Gururaj V. Hasilkar, learned High Court Government Pleader for the first respondent-State and Sri Nagaraj Patil, learned counsel for respondent No.2/complainant and perused the records.

(3.) After hearing for some time, learned counsel for the petitioners has filed a Memo seeking permission to withdraw the petition filed against Accused No.1/petitioner No.1. Memo is placed on record and the same reads as under: