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Judgment
5 paragraphs · 111 wordsP.N. Desai, J
The learned counsel for the petitioner has files a memo, which reads as under:
"The counsel for the petitioner most humbly submits that, during the pendency of the present petition, the respondent police filed charge sheet before the Trial Court. Hence, the petitioner may kindly be permitted to withdraw the above captioned Criminal Petition with liberty to file fresh petition before the Trial Court. The memo may be taken on record."
In view of the memo, the petition is dismissed as withdrawn.
The petitioner is at liberty to file fresh bail petition before the Trial Court, if he so advised and in accordance with law.