SHARATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These two petitions arise out of Cr.No.77/2023 of Mahadevapura Police Station registered for an offence punishable under Sec. 397 of IPC. On completion of investigation, charge sheet is filed.

(2.) After arguing for some time, learned counsel for the petitioners submits that since the charge sheet is now filed, he may be permitted to withdraw the petitions and approach the Sessions Court afresh.

(3.) It appears that the learned Sessions Judge has rejected the bail petitions of these petitioners during crime stage, when the investigation was still pending. Since investigation is now completed and charge sheet is filed and in the light of the submission made by the learned counsel for petitioners, both the petitions are dismissed as withdrawn reserving liberty to the petitioners to file a petition under Sec. 439 of Cr.P.C. afresh, before the Sessions Court and in that event, the learned Sessions Judge shall dispose of the same in accordance with law as expeditiously as possible.