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
8 paragraphs · 107 wordsShivashankar Amarannavar, J
Learned counsel for petitioners files a memo seeking withdrawal of the petition.
Memo reads thus:
“The petitioners submits as follows;
That, the petitioners have filed above petition for grant of bail in SC No.5043/2021 pending on the file of Vth Addl. District and Session Judge Dharwad sitting at HUbli.
In view of in the trial of the above case is almost over, the petitioners are not intend to press this petition for bail.
Hence it is humbly prayed that, this Hon’ble Court may pleased to disposed of the above petition as not pressed.”
In view of the memo, the petition is dismissed as withdrawn.