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Judgment
7 paragraphs · 108 wordsAnoop Chitkara, J
Status report stands filed and taken on record.
Mr. Ajit Sharma and Mr. Prashant Sharma, learned counsel appearing for the petitioner submits that inadvertently they forgot to mention the crucial
facts in this petition and now they want to file a fresh petition by placing on record those facts which may be necessary to decide the bail petition but
may not be prejudicial to the accused at this stage.
Given above, learned counsel for the petitioner seeks permission to withdraw the present petition with liberty to file the same afresh. Permission
granted. Liberty reserved. Accordingly, present petition stands disposed of as withdrawn.