AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 127 wordsS Vishwajith Shetty, J
Learned counsel for the petitioner, after arguing the matter for some time submits that he may be permitted to withdraw the petition as dismissed as not pressed with liberty to the petitioner to surrender before the Trial Court and seek regular bail and a direction may be issued to the Trial Court to consider and dispose of the bail application on the very same day.
The aforesaid submission is placed on record.
Criminal petition is dismissed as not pressed.
The petitioner is at liberty to surrender before the Trial Court and seek regular bail. In the event, the petitioner file such application seeking regular bail, the Trial Court is requested to consider the same and pass appropriate order expeditiously.