PRABHU Vs. THE STATE OF KARNATAKA BY KAMAKSHIPALYA POLICE BANGALORE REPRESENTED BY GOVERNMENT PLEADER HIGH COURT COMPLEX, BANGALORE

JUDGEMENT

(1.) AFTER arguing for some time, learned counsel for the petitioner submits that he may be permitted to withdraw the petition. It is further submitted that petitioner will surrender before the jurisdictional Magistrate and move for regular bail. It is brought to my notice that accused 1 to 5 are already on bail under Section 439 Cr.P.C. In the circumstances, the jurisdictional Magistrate to consider the bail petition to be filed by the petitioner preferably on the same day. Accordingly, the petition is hereby dismissed.