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Judgment
4 paragraphs · 117 wordsJyotsna Rewal Dua, J
The petitioner seeks regular bail in FIR No.41/2023, dated 25.02.2023, registered under Sections 21 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 at Police Station Theog, District Shimla, H.P.
The respondent has filed the status report and also produced the record. I have considered the status report as well as the record.
At this stage, learned counsel for the petitioner seeks permission to withdraw the petition with liberty to move a fresh petition at an appropriate stage in accordance with law. Prayer is not opposed. Accordingly, the present petition is dismissed as withdrawn with leave and liberty as aforesaid. Pending miscellaneous application(s), if any, also stand disposed of.