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Judgment
5 paragraphs · 82 wordsG.S.Ahluwalia, J
This is first application filed under Section 438 of Cr.P.C. for grant of bail.
The applicant apprehends his arrest in connection with Crime No.307/2021 registered at Police Station Khaniyadhana, District Shivpuri for the offence punishable under Sections 379, 414 of IPC and Sections 4(A) and 21(1) of the Mines and Minerals (Development and Regulation), Act, 1957.
At the outset, the counsel for the applicant seeks permission of this Court to withdraw this application.
Accordingly, the application is dismissed as withdrawn.