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Judgment
7 paragraphs · 120 wordsGurpal Singh Ahluwalia, J
Case diary is available.
This second application under Section 439 of CrPC has been filed for grant of bail. First application of the applicant was dismissed by order dated 04.05.2022 passed in M.Cr.C. No.21722/2022.
The applicant has been arrested on 04.01.2022 in connection with Crime No.49/2011 registered at Police Station Seondha District Datia for offence under Section(s) 420, 467, 468, 120-B of IPC.
It is a case of bail jump.
After arguing the matter at length and in view of the previous conduct of the applicant in remaining absent from the Trial Court on various occasions, counsel for the applicant seeks permission permission of this Court to withdraw this application.
It is, accordingly, dismissed as withdrawn.