M G Uma, J
1. Learned counsel for the petitioner has filed a memo seeking permission of the Court to withdraw the petition.
2. Memo is taken on record.
3. Accordingly, petition is dismissed as withdrawn.
Ramakrishna Narasivappa Nutanpati Vs State Of Karnataka By Halasuru P. S., Bengaluru Represented By The Public Prosecutor High Court Complex Bengaluru � 560001
Bench: Single Bench
Result Published
Judgement Snapshot
Case Number
Criminal Petition No. 3187 Of 2021
Hon'ble Bench
M G Uma, J
Advocates
R.D. Pancham, Rashmi Patel
Final Decision
Dismissed
Judgement Text
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