S Vishwajith Shetty, J
1. Learned counsel for the petitioner after arguing the matter for some time submits that, the petitioner has no other criminal antecedents. Even though
there is no allegation found against him in the first information and the first informant has not even referred to his name in the first information, FIR in
Crime No.194/2011 was registered against him. The petitioner was totally unaware of the present criminal case registered against him. Only when the
police came in search of the petitioner near his house, he came to know about the criminal case registered against him. He submits that since steps
has been taken by the Trial Court for declaring him as proclaimed offender, the petitioner may be permitted to surrender before the Trial Court and
make necessary application seeking regular bail. He also submits that considering the aforesaid aspects of the matter, the Trial Court may be directed
to consider the application on the same day and dispose of regular bail application.
2. Learned HCGP fairly does not oppose the prayer made by the learned counsel for the petitioner.
3. The submission made by both sides is placed on record.
4. The petition is dismissed as withdrawn with liberty as prayed for. In the event, the petitioner surrenders before the jurisdictional Court and makes
necessary application seeking regular bail, the said application shall be considered on merits by the concerned Court and disposed of on the same day.
