(1.) THIS is a petition seeking regular bail in case FIR No. 143, dated 07.07.2009, under Sections 399/402 of the Indian Penal Code, registered at Police Station Gobindgarh Mandi, District Fatehgarh Sahib.
(2.) LEARNED Counsel for the Petitioner states that Petitioner is in judicial custody w.e.f. 23.06.2010.
(3.) ON the statement of learned Additional Advocate General, Punjab, learned Counsel for the Petitioner seeks permission to withdraw this petition, at this stage, with request to direct the learned Trial Court to expedite the trial.