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Judgment
5 paragraphs · 97 wordsS Vishwajith Shetty, J
Learned counsel for the petitioner submits that during the pendency of this petition charge sheet has been filed and therefore he may be permitted to withdraw the petition with liberty to approach the Trial Court to file an application afresh seeking regular bail.
Submission of the learned counsel is placed on record.
Accordingly, the petition is dismissed as withdrawn with liberty as prayed for.
In the event of the petitioner filing afresh application seeking regular bail before the Trial Court, the same shall be considered on its merits expeditiously.