KANNAN Vs. STATE

JUDGEMENT

(1.) Learned counsel for the appellant files a memo for withdrawal of the appeal. The memo reads thus:

(2.) The memo is enclosed with a letter of the appellant addressed to the Member Secretary, Karnataka State Legal Services Authority, wherein he has prayed for withdrawal of the appeal. The said letter of the appellant is forwarded by the Superintendent, Central Prison, Dharwad to the Member Secretary under letter dtd. 2/12/2022. Even the memo for withdrawal of the appeal contains the signature of the appellant. In view of the above, the appeal is dismissed as not pressed.

(3.) Send back the trial Court records with a copy of this order and intimate the withdrawal of the appeal to the concerned jail authorities.