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Judgment
7 paragraphs · 81 words
Manoj Kumar Tiwari, J
1.
This anticipatory bail application was filed in the year 2018, while applicants were apprehending arrest pending investigation. Now, investigation is
concluded and charge-sheet has been filed in court.
2.
In view of such development, Mr. Aditya Singh, learned counsel for the applicants seeks permission to withdraw this anticipatory bail application
with liberty to file fresh.
3.
In the interest of justice, permission granted.
4.
Accordingly, anticipatory bail application is dismissed as withdrawn with the aforesaid liberty.