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Judgment
5 paragraphs · 115 wordsJyotsna Rewal Dua, J
The petitioner prays for grant of regular bail in FIR No. 28 of 2023 dated 22.04.2023, registered under 20 of the Narcotic Drugs and Psychotropic Substances Act (the Act in short) at Police Station Darlaghat, District Solan, H.P.
The respondent has filed the status report and also produced the record.
After arguing for some time, learned counsel for the petitioner sought permission to withdraw the present petition with liberty to file afresh at an appropriate stage in accordance with law, if need so arises. Accordingly, the present petition is dismissed as withdrawn with leave and liberty as aforesaid.
The pending miscellaneous application(s), if any, also stand disposed of.