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Judgment
5 paragraphs · 106 wordsVishal Dhagat, J
This is a repeat application under Section 439 of the Code of Criminal Procedure for grant of bail to applicant in connection with Crime No. 168/2021 for offences punishable under Sections 294, 307, 506 and 34 of the Indian Penal Code registered at Police Station Arera Hills District Bhopal. Earlier application of the applicant was dismissed as withdrawn vide order dated 23.11.2021 passed in M.Cr.C.No. 48749/2021.
Counsel appearing for the applicant prays for withdrawal of the application with liberty to repeat the same after recording of the statement of complainant.
Prayer is allowed.
With the aforesaid liberty, bail application is dismissed as withdrawn.