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Judgment
Shivashankar Amarannavar, J
Learned HCGP accepts notice for respondent No.1.
Sri.Krishna Kumar K.K enter appearance for respondent No.2 and files vakalath. The vakalath is taken on record.
After arguing sometime, the learned counsel for the appellants seeks permission to withdraw the appeal with liberty for the appellants to surrender before the trial court and file bail application under section 439 of Cr.P.C. In that regard, he files memo.
In the case on hand, the counsel for the complainant submits that he has no objection to allow the appeal and grant anticipatory bail to the appellants. He further submits that he will keep the complainant present before the trial court on the date of surrender of the appellants.
In view of the above, the appeal is dismissed as withdrawn with liberty for the appellants to surrender before the trial court and file bail application under section 439 of Cr.P.C. On such an event, the trial court shall consider the bail application on the same day of surrender of appellants/accused No.1 and 2.