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Judgment
14 paragraphs · 93 wordsVirender Singh, J
Crime No.
under Section(s)
Police Station
Date of arrest
226/2020
34(2) of Excise Act
Raghavi, Ujjain
09/08/20
As declared by the petitioner, this is the second/repeat bail application under Section 439 of Cr.P.C.
In the wake of one criminal record i.e., Crime No.117/2017 under Section 34(1) of Excise Act, first application was withdrawn vide order dated 26.08.2020 passed in M.Cr.C. No.29752/2020.
After arguing for sometime, learned Counsel for the petitioner prays for withdrawal of this application.
Prayer is allowed.
The petition is dismissed as withdrawn.