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Judgment
3 paragraphs · 100 wordsS. A. Dharmadhikari, J
After arguing for sometime, when this Court was not inclined to grant bail, counsel for the applicant sought leave of this Court to withdraw the first bail application preferred under Section 439 of the Cr.P.C in connection with Crime No. 183/2021 registered at Police Station Bahodapur District Gwalior (M.P.) for the offence punishable under Sections 393 of the IPC, Section 11/13 of the MPDVPK Act and Section 25/27 of the Arms Act with the liberty to repeat his prayer after filing of the charge-sheet.
Accordingly, instant bail application stands dismissed as withdrawn with the aforesaid liberty.