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Judgment
5 paragraphs · 116 wordsS Vishwajith Shetty, J
Learned counsel for the petitioner, after arguing the matter for some time submits that the petition may be dismissed as withdrawn with liberty to the petitioner to surrender before the Trial Court and seek regular bail. He also submits that, a direction may be issued to the Trial Court to consider and dispose of the bail application filed by the petitioner on the very same day.
The submission is placed on record.
The petition is dismissed as withdrawn.
In the event, the petitioner surrender before the Trial Court and file such application seeking regular bail, the Trial Court is requested to consider the same and pass appropriate order expeditiously.