AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 50 wordsS. Datta Purkayastha, J
Heard learned counsel of both sides.
During hearing, Mr. S. Lodh, learned counsel for the applicant submits that the applicant intends to withdraw the bail application.
Considered.
The bail application is, accordingly, disposed of on being withdrawn.
Pending application(s), if any, shall also stand disposed of.