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Judgment
5 paragraphs · 120 wordsGurpal Singh Ahluwalia, J
This fourth repeat application under Section 439 of Cr.P.C. has been filed for grant of bail. The third application was dismissed by order dated 31/10/2022 passed in MCRC No.50134/2022.
The applicant has been arrested on 24/02/2022 in connection with Crime No.140/2022 registered at Police Station Murar, District Gwalior for offence under Section 8/21 of NDPS Act.
In view of the fact that 11gm smack has been recovered from the possession of the applicant and the applicant has criminal history of 10 more cases as well as he has already been convicted under the NDPS Act, the counsel for the applicant seeks permission of this Court to withdraw this application.
Accordingly, the application is dismissed as withdrawn.