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Judgment
5 paragraphs · 105 words
Learned counsel for the petitioner has filed memo. The contents of the memo reads as under:
“The counsel for petitioner submits as under:
It is submitted that the above petition has been filed for seeking the anticipatory bail, meanwhile the Petitioner has been taken into custody. Hence, it is most humbly request this Hon’ble Court may be pleased to permit the Petitioner to withdraw the present petition, as there is no consideration to proceed with the above said petition in the interest of justice and equity.
Hence this memo.”
2.
In view of the memo and supporting submission, the criminal petition is dismissed, as withdrawn.