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Judgment
4 paragraphs · 105 wordsJyotsna Rewal Dua, J
Through this petition, regular bail has been sought in FIR No. 12/2020, dated 29.1.2020, registered under Sections 20 and 29 of Narcotic Drugs & Psychotropic Substances Act at Police Station, Tissa, District Chamba, H.P.
Heard learned Counsel for the parties and gone through the status report.
After arguing for considerable period of time, learned Counsel for the petitioner seeks permission to withdraw the bail petition at this stage with liberty to file afresh at an appropriate stage in accordance with law, if so required. Permission granted. Petition is dismissed as withdrawn with leave and liberty as prayed for.