AI Structured Summary
Not yet generated for this judgment
Judgment
4 paragraphs · 103 words
Learned counsel for the petitioner has filed a memo for withdrawal. The contents of the memo read as under:
“The undersigned counsel for the petitioner herewith respectfully pray’s this Hon’ble Court to permit the petitioner to withdraw the above criminal petition with liberty to file writ petition under Article 226 and 227 of the Constitution of India challenging the order passed by the Sessions Judge to surrender the passport of the petitioner in the interest of justice.”
2.
In view of the memo and supporting submission, the present criminal petition is dismissed as withdrawn.
3.
Liberty is granted to file the writ petition.