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Judgment
4 paragraphs · 103 wordsS Vishwajith Shetty, J
Learned Counsel for the petitioner after arguing the matter for some time submits that petition may be dismissed as withdrawn at this stage, with liberty to the petitioner to renew his bail application after examination of material charge sheet witnesses - CW-1 to CW-5 is completed before the Trial Court.
The aforesaid submission is placed on record. Petition is dismissed as withdrawn with liberty as prayed for.
It is needless to state that efforts shall be made by the prosecution as well as by the Trial Court to examine the material charge sheet witnesses on priority.