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Judgment
7 paragraphs · 98 wordsG.S. Ahluwalia, J
This first application under Section 439 of Cr.P.C. has been filed for grant of bail.
The applicant has been arrested on 20/03/2021 in connection with Crime No.162/2020 registered at Police Station Myana, District Guna for offence
under Sections 306 of IPC.
In view of the fact that the bail application of the co-accused Angreja Barela has already been rejected, the counsel for the applicant seeks permission
of this Court to withdraw this application with liberty to revive after the charges are framed by the Trial Court.
With aforesaid liberty, the application is dismissed as withdrawn.