Mohammad Nawaz, J
1. Learned counsel for petitioner has sought to withdraw the petition, with a liberty to the petitioner to file a petition for bail before the Sessions Court,
in view of filing of the charge sheet.
2. In the light of the above submission, petition is dismissed as withdrawn with liberty as sought for.
3. If any petition is filed by the petitioner seeking bail before the Sessions Court, the same may be disposed of as expeditiously as possible.
