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Judgment
This Criminal Petition is filed by the petitioner/accused No.1 under Section 483 of Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023 praying to grant regular bail in S.C.No.5012/2026, pending on the file of learned 1st Additional District and Sessions Judge, Dharwad sitting at Hubballi in connection with Crime No.104/2025 of Kundgol Police Station registered for the offences punishable under Sections 103, 115(2), 74, 352, 351(2) read with Section 3(5) of the BNS Act, 2023.
After hearing the matter for sometime, learned counsel for the petitioner has filed a memo seeking withdrawal of the petition. The contents of the memo read as under;
“The Advocate for petitioner respectfully submits as follows;
Liberty may be granted to file bail application after examining CW-1, 9, 11, 12.
Hence, the memo for withdrawal.”
In view of the memo and supporting submission, the criminal petition is dismissed as withdrawn.
It is made clear that the petitioner/accused No.1 is at liberty to file a similar bail petition before the Trial Court soon after examination of CWs.1, 9, 11 and 12.
The Trial Court is directed to expedite the matter without granting unnecessary adjournments.