AI Structured Summary
Not yet generated for this judgment
Judgment
The victim has appeared before this Court through video-conferencing and raised objection in grant of bail to the appellant.
At this stage, learned counsel for the appellant seeks permission of this Court to withdraw this appeal with a direction to the concerned Court to dispose of the application for regular bail, preferably on the same day on which the appellant surrenders before the Court.
No objection from other side.
Permission granted.
Consequently, instant appeal is hereby dismissed as withdrawn. However, the concerned Court is directed to dispose of the application for regular bail filed by the appellant, preferably on the same day on which the appellant surrenders before the Court.