S Vishwajith Shetty, J
1. Learned counsel for the petitioner after arguing the matter for some time submits that, the petition may be dismissed as not pressed with liberty to
the petitioner to approach this Court afresh, after examination of CWs.2 and 3 is complete before the Trial Court.
2. The submission is place on record.
3. The petition is dismissed as not pressed with liberty as prayed for.
