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Judgment
Learned counsel for petitioner submits that, the petition may be dismissed as withdrawn with liberty to the petitioners to surrender before the jurisdictional court and file necessary application seeking regular bail.
He further submits that considering the allegations as against the petitioners who do not have criminal antecedents, the concerned court may be directed to consider their application on the same day.
Submission is placed on record.
Accordingly, the petition is dismissed as withdrawn with a liberty as prayed for.
If the petitioners surrender before the Trial Court and file necessary applications seeking regular bail, such application shall be considered and disposed of on merits as expeditiously as possible.