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Judgment
5 paragraphs · 79 wordsSunita Yadav, J
At the very outset, counsel for the applicant seeks leave of this Court to withdraw first bail application filed under Section 439 of Cr.P.C. with liberty to file an appeal in place of this bail application.
Prayer is allowed.
Accordingly, instant bail application is dismissed as withdrawn with the aforesaid liberty.
Registry is directed to handover the documents i.e. vakalatnama and other relevant documents to counsel for the applicant by retaining there photocopies into the record.