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Judgment
5 paragraphs · 120 wordsGurpal Singh Ahluwalia, J
This is third application filed under Section 439 of Cr.P.C. for grant of bail. The second application was dismissed by order dated 29.08.2022 passed in M.Cr.C. No.39443/2022.
The applicant has been arrested on 24.02.2022 in connection with Crime No.140/2022 registered by Police Station Morar, District Gwalior for offence punishable under Section 8/21 of NDPS Act.
In view of the fact that the applicant has a criminal history of ten cases and has also been convicted under Section 8/20 of NDPS Act coupled with the fact that 11 grams of smack was seized from the possession of applicant, the counsel for applicant seeks permission of this Court to withdraw this application.
It is, accordingly, dismissed as withdrawn.