D K GIRISH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The learned counsel for the appellants seeks permission of the Court to withdraw the appeal with liberty to the appellants to approach the Sessions Court under Sec. 439 of Cr.P.C. He has submitted that accused Nos.1 and 6 are already enlarged on regular bail by the learned Sessions Judge.

(2.) Appeal is dismissed as withdrawn. Keeping in view that accused Nos.1 and 6 are already enlarged on bail, if the appellants surrender and make any application under Sec. 439 of Cr.P.C., the same shall be disposed of by the learned Sessions Judge as expeditiously as possible.