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Judgment
Ajay Mohan Goel, J
Status report filed, which is perused and ordered to be taken on record.
After making his submissions for some time, on a query put by the Court, as to why the petitioner has not at the first instance approached the Court of learned Sessions Judge/ Special Judge, learned counsel for the petitioner submits that he may be permitted to withdraw this petition, with liberty to approach the Court of learned Sessions Judge/ Special Judge. However, this Court may observe that in the event of petitioner approaching learned Court concerned, the bail application be decided as expeditiously as possible. Ordered accordingly.
Petition is permitted to be withdrawn, with liberty, as prayed for and with the observation that in the event of the petitioner approaching the learned Court concerned, praying for grant of bail under Section 439 of the Criminal Procedure Code, the application be decided by learned Court concerned, as expeditiously as possible. It is clarified that this Court has not made any observation with regard to the merits of the bail application. Petition stands disposed of, so also pending miscellaneous applications, if any.