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Judgment
Learned counsel for the petitioner has filed a memo for withdrawal. The contents of the memo read as under:
“Herein the Advocate for the petitioner begs to submit this memo as under.
That the above case the petitioner has challenging bail petiton resected by the Hon’ble district and sessions Judge in its Crl. Misc. No.583/2026 criminal proceedings in shiggaon P S Crime No. 62/2026 pending on the file of 1st Addl. District and Sessions Judge, Special Judge, Haveri in its Spl. SC ST case No. 46/2026 for the offence P/U/Sec.115(2),78,352,351(2) of BNS and 3(1)(r), 3(1)(w)(ii),(32)(va)SC ST amendment act in so far as the petitioner/Accused was filed Criminal Petition due to oversight instead of Criminal appeal.
Therefore the petitioner seeking permission to withdrawal above petition with liberty to filing fresh Criminal appeal in shiggaon PS crime No. 62/2023, pending on the file of 1st Addl. District and Sessions Judge, Special Judge, Haveri in it Spl. SC St case 46/2026 and kingly may ordered to returned the all documents, in the above case to meet the ends of justice and equity.”
In view of the memo and supporting submission, the present criminal petition is dismissed as withdrawn.
Liberty is granted as sought for.