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Judgment
PER:HON'BLE MR. JUSTICE VENKATESH NAIK T
The petitioner/accused has filed the present petition under Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023, seeking to quash the entire proceedings in C.C.No.5538/2025, pending on the file of the learned Principal Civil Judge and JMFC, Koppal, registered for the offence punishable under Sections 138 of Negotiable Instrument Act, 1881.
After hearing for sometime, learned counsel for the petitioner has filed a memo seeking withdrawal of the petition. The contents of withdrawal memo read as under:
“The undersigned advocate for the petitioner pray that this Honble Court be pleased to permit the petitioner to withdraw the above said petition with liberty as not pressed, in the interest of justice.”
In view of the memo and supporting submission, the petition is dismissed as withdrawn.
Liberty is reserved to the petitioner to file a similar petition after recording the evidence of both the complainant and the accused.
Pending I.A.s, if any, stand disposed of as they do not survive for consideration.