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Judgment
10 paragraphs · 141 wordsG.S. Ahluwalia, J
This second application under Section 439 of CrPC has been filed for grant of bail. First application was dismissed by order dated 03.08.2021 passed
in M.Cr.C. No.38328/2021.
The applicant has been arrested on 05.03.2021 in connection with Crime No.124/2021 registered at Police Station â€" Shivpuri Kotwali Distt. Shivpuri
for offence under Sections 304-B, 498-A, 34 of IPC.
It is submitted by counsel for the applicant that as per his information, on one date certain witnesses were present, but time was sought by the counsel
for the applicant. However, he submitted that he is not in a position to make a specific statement in this regard.
Accordingly, he seeks permission of this Court to withdraw this application with liberty to revive the prayer alongwith complete order-sheets of the
Trial Court.
With aforesaid liberty, the application is dismissed as withdrawn.