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Judgment
12 paragraphs · 100 wordsAnoop Chitkara, J
FIR No.
Dated
Police Station
Section
243
06.05.2023
Model Town Rewari, District Rewari
341, 323, 384, 506 and 34 IPC
1.
The peoner apprehending the arrest in the FIR ca poned above, has come up before this Court under Secon 438 CrPC see king bail.
2.
Counsel for the peoner submits that he wants to withdraw the present peon with liberty to file fresh one with beer par culars.
3.
Given above, the present peon stands disposed o f having been withdrawn with liberty aforesaid. The pending miscellaneous applicaons, if any, are also disposed of as such.