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Judgment
M G Uma, J
The defacto complainant as party in person filed the present petition seeking cancellation of anticipatory bail granted to respondent No.2 vide order dated 06.11.2023 passed in Crl.Misc.No.2208/2023 on the file of learned VI Additional District & Sessions Judge, Bengaluru Rural District, Bengaluru.
Heard Sri Ehtashamul Haque, on behalf of the petitioner, Sri. Rahul Rai K, learned counsel for respondent No.1- State and Smt. Deepa J, learned counsel for Respondent No.2. Perused the materials on record.
Learned counsel for respondent No.2 submits on instructions that respondent No.2 is ready to appear before the Trial Court in person tomorrow i.e., on 06.07.2024 and assist the Trial Court in disposal of the application filed under Section 437 of Cr.PC, which is pending for consideration.
The GPA holder of the petitioner has no objection to record the said submission and direct respondent No.2 to appear before the Trial Court in person tomorrow and direct the Trial Court to dispose off the application expeditiously.
In view of the above, I am of the opinion that if the undertaking given by learned counsel for respondent No.2 is placed on record and necessary directions are issued to the Trial Court, that would meet the ends of justice.
Hence, I pass the following:
ORDER
(i) Petition is disposed off.
(ii) Respondent No.2 is directed to appear in person before the Trial Court tomorrow i.e., on 06.07.2024 at 11.00 am without fail and co-operate in disposal of the application, which is pending consideration.
(iii) The Trial Court is directed to consider the application filed by respondent No.2 herein on merits in accordance with law, expeditiously.