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Judgment
7 paragraphs · 97 wordsVishal Mishra, J
In the wake of unprecedented and uncertain situation due to outbreak of the Novel Corona virus (COVID-19) and considering the advisories issued by
the Government of India, this application has been taken up for hearing through video conferencing to maintain social distancing.
After arguing for sometime, learned counsel for the applicant prays for withdrawal of this first application filed under Section 439 of Cr.P.C. for grant
of bail with liberty to repeat the same after completion of investigation and filing of charge sheet.
Prayer allowed.
Application stands dismissed as withdrawn with the aforesaid liberty.