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Judgment
4 paragraphs · 87 wordsS Vishwajith Shetty, J
1.
Learned counsel for the petitioner after arguing the matter for some time, submits that petition may be dismissed as not pressed with liberty to the petitioner to approach this Court after examination of material charge sheet witnesses is completed before the Trial Court.
2.
The submission of learned counsel is placed on record. Petition is dismissed as not pressed with liberty as prayed for.
3.
Considering the period of incarceration of the petitioner, the Trial Court is requested to expedite the trial.