MD. IBRAHIM SHAREEF Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel for the petitioners files a memo seeking leave of this Court to withdraw the petition in respect of petitioner No.1 i.e., accused No.1.

(2.) The memo is taken on record.

(3.) In view of the memo, the petition is dismissed as withdrawn in respect of petitioner No.1/accused No.1.