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Judgment
3 paragraphs · 91 words
S Vishwajith Shetty, J
1.
Learned counsel for the petitioner after arguing the matter for some time submits that since the charge sheet has been filed, he may be permitted to withdraw the petition with liberty to file fresh petition before the jurisdictional Sessions Court.
2.
Submission of the learned counsel is placed on record. Petition is dismissed as withdrawn with liberty as prayed for. In the event of petitioner filing a fresh application seeking regular bail before the learned Sessions Court, the same shall be considered on its merits, expeditiously.