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Judgment
5 paragraphs · 143 wordsG.S. Ahluwalia, J
This second application under Section 439 of Cr.P.C. has been filed for grant of bail. The first application was dismissed by order dated 4.8.2021 passed in M.Cr.C.No.38574/2021.
The applicant has been arrested on 8.7.2021 in connection with Crime No.303/2021 registered at Police Station Vishwavidyalaya, District Gwalior for offence under Section 49-A of Excise Act
It is submitted by Shri Pathak that out of 20 criminal cases which were registered against the applicant, the applicant has already been acquitted in 17 criminal cases. However, it is fairly conceded that no copy of document has been filed.
Accordingly, the counsel for the applicant seeks permission of this Court to withdraw this application with liberty to revive the prayer along with copies of judgments of 17 criminal cases in which he has been acquitted With aforesaid liberty, the application is dismissed as withdrawn.