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Judgment
4 paragraphs · 123 wordsGurvinder Singh Gill, J
Today, at the very outset, the learned counsel for the petitioner submits that he may be permitted to withdraw the present petition with liberty to surrender before the trial Court and to apply for grant of regular bail.
In view of the aforesaid request, the present petition is dismissed as withdrawn with liberty aforesaid.
However, in case the petitioner surrenders before the trial Court within a period of 10 days from today and applies for grant of regular bail, the learned trial Court shall endeavour to dispose of the same expeditiously while taking into account that it is a case of recovery of small quantity and wherein the petitioner has been nominated on the basis of a disclosure statement.