CHANDRASHEKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Court, in terms of its order dtd. 6/3/2023 had passed the following order:

(2.) The learned High Court Government Pleader would submit that pursuant to the order passed by this Court on 6/3/2023, the police have filed their final report - charge sheet against the petitioners.

(3.) The learned counsel for the petitioners would now seek leave of this Court to withdraw this petition and raised a challenge to the charge sheet so filed by the police during the pendency of the subject petition. Liberty so sought to be granted. These petitions are disposed as withdrawn with the aforesaid liberty