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Judgment
Heard the learned counsel for the parties.
Learned counsel for the petitioner submits that petitioner has filed WP No.20294/2026 assailing the FIR registered in crime No.85/2026 filed by Melukote Police Station, Mandya for offences punishable under Section 306 of BNS, 2023 and in the said writ petition there is an interim order directing the police not to take coercive steps against the petitioner. He submits that in view of the interim order passed in WP No.20294/2026 this petition may be dismissed as not pressed with liberty to the petitioner to file a fresh bail application before this Court subject to out come of WP No.20294/2024.
Submission is placed on record.
Petition is dismissed has not pressed with liberty as prayed for.
All contentions are kept open.