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Judgment
3 paragraphs · 81 wordsKuldeep Mathur, J
Learned counsel for the petitioner does not want to press the bail application filed by the petitioner under Section 439 Cr.P.C. at this stage. However he seeks liberty to file a fresh bail application after supplementary charge-sheet, if any, is filed / statement of Investigating Officer are recorded, before the competent criminal court.
In view of aforesaid, the instant bail application filed by the petitioner is dismissed as not pressed at this stage with liberty as prayed for.