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Judgment
G.S. Ahluwalia, J
This is third application filed under Section 439 of Cr.P.C. for grant of bail. This is second application under Section 439 of Cr.P.C was dismissed by
order dated 26.11.2021 passed in M.Cr.C. No.57840/2021 as withdrawn.
The applicant has been arrested on 09.11.2021 in connection with Crime No.46/2018 registered by Police Station Dehat Ganjbasoda, District Vidisha
for offence punishable under Section 49-A of Excise Act.
It is a case of bail jump. Although, the Court was inclined to grant bail to the applicant on depositing the amount of bail bond executed on earlier
occasion and on other stringent conditions but since the applicant was earlier granted bail on furnishing the bail bond of Rs.1 Lac, it is submitted by
Shri Anshu Gupta that applicant will not be in a position to deposit the amount of bail bond. Accordingly, he seeks permission of this Court to withdraw
this application.
It is, accordingly, dismissed as withdrawn.