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Judgment
6 paragraphs · 126 wordsDinesh Mehta, J
After arguing for some time, Mr. Kan Singh Oad, learned counsel for the applicant seeks permission to withdraw the present bail application, however, with an alternative prayer that the learned trial Court be directed to record the statement of the prosecutrix (victim) on an early date.
Permission granted.
The applicant will be free to move an application before the learned trial Court praying for earlier recording of the statement of the prosecutrix (victim).
In case, any such application is filed, the learned trial Court shall consider the request of recording the statement of the prosecutrix, having regard to the nature of allegations levelled against the applicant.
The bail application is dismissed as withdrawn with the liberty as prayed.