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Judgment
13 paragraphs · 164 wordsSuvir Sehgal, J
The Court has been convened through video conferencing due to Covid-19 pandemic.
There is no representation on behalf of the parties.
CRM No.2599 of 2021
Noticing the prayer made in the application, same is allowed.
The hearing of the main case is preponed and is taken on Board today itself.
CRM-M-38529 of 2020
Petition has been filed for grant of regular bail to the petitioner in case FIR No.296 dated 18.06.2019 registered under Sections 406, 419, 420, 467, 468,
471, 204 and 120-B of Indian Penal Code, 1860 at Police Station Faridabad Kotwali, District Faridabad.
On the basis of the prayer made in the application as well as in the message received from the counsel for the petitioner in the Whatsapp group
formulated for the smooth functioning of the Court, the petitioner is permitted to withdraw the petition with liberty to approach the Sessions Court.
Print out of the message is taken on record.
Dismissed as withdrawn with liberty as aforesaid.