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
6 paragraphs · 120 wordsDinesh Mehta, J
After arguing for some time, learned counsel for the applicants sought permission to withdraw the present bail application with liberty to file afresh, once statement of the prosecutrix is recorded.
Learned counsel for the applicants further submitted that evidence of the prosecutrix be ordered to be recorded at first instance.
Having regard to the facts and circumstances of the case, the present bail application is dismissed as withdrawn with liberty as prayed.
The applicants shall be free to move appropriate application before the trial court for recording the evidence of the prosecutrix on priority basis.
If any such application is moved, the trial court shall consider the same in accordance with law.