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Judgment
7 paragraphs · 87 wordsG.S. Ahluwalia, J
This is first application filed under Section 439 of Cr.P.C. for grant of bail.
The applicant has been arrested on 16.04.2021 in connection with Crime No. 57/2021 registered by Police Station Panihar Distt. Gwalior for offence
punishable under Section 34 (2) and 49 (ka) of M.P. Excise Act.
At the outset counsel for the applicant seeks permission of this Court to withdraw this application with liberty to revive the prayer after filing of
charge-sheet.
With the aforesaid liberty, the application is dismissed as withdrawn.