AI Structured Summary
Not yet generated for this judgment
Judgment
Ajay Mohan Goel, J
The Court stands informed that the trial of the case is at the stage of recording statements of prosecution witnesses.
Heard.
Learned Additional Advocate General submits that in case the petitioner is ordered to be released on bail, at this stage, on bail, there is each and every possibility of his making an endeavour to influence the prosecution witnesses and the same will hamper the trial.
At this stage, learned Counsel for the petitioner, on instructions, submits that he may be permitted to withdraw this petition, however, with liberty to approach the Court afresh, after statements of the prosecution witnesses are recorded.
In view of the above, petition is dismissed as withdrawn, with liberty, as prayed for.