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Judgment
4 paragraphs · 130 wordsS Vishwajith Shetty, J
Learned Counsel for the petitioner after arguing the matter for sometime, submits that further proceedings in PCR.No.16/2024 pending before the Court of Prl. Senior Civil Judge & CJM, Tumakuru, registered for the offences punishable under Sections 323, 324, 354, 504, 506, 420, 494 of IPC, has been stayed by the coordinate bench of this Court in Crl.P.No.7885/2025 and as on this date, interim order granted in the said petition is operating. Therefore, this petition may be dismissed as not pressed at this stage with liberty to the petitioners to file a fresh bail application depending on the outcome of Crl.P.No.7885/2025.
The aforesaid submission is placed on record. Petition is dismissed as withdrawn with liberty as prayed for.
All contentions urged are left open.