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Judgment
4 paragraphs · 106 wordsS Vishwajith Shetty, J
Learned counsel for the petitioner after arguing the matter for some time submits that the petition may be dismissed as not pressed at this stage with liberty to the petitioner to file a fresh bail application before the trial Court, after examination of the victim girl is completed before the Trial Court.
The said submission is placed on record. The petition is dismissed as not pressed with liberty as prayed for.
3 It is needless to state that the Trial Court as well as the prosecution shall make endeavours to examine the victim girl before the Trial Court, on priority.