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Judgment
10 paragraphs · 203 wordsRekha Borana, J
The following order was passed in the present interim bail application on 20.06.2022:-
“The present interim bail application has been moved with the submission that the marriage of petitioner’s sister is to be solemnized on 25.06.2022.
It is relevant to note that the bail application was filed on 05.06.2022 annexing a marriage card according to which marriage was to be solemnized on 11.06.2022. On 09.06.2022 when the bail application was listed before this Court, verification report was directed to be produced and the matter was directed to be listed on the very next date i.e. on 10.06.2022. According to the verification report the marriage of petitioner’s sister as scheduled earlier was postponed and no further date had been fixed.
Now a fresh marriage card showing the date of marriage to be 25.06.2022 has been placed on record.
In view of the above circumstances, learned Public Prosecutor is directed to file a verification report in the matter.
List on 23.06.2022.”
Today, learned counsel Mr. S. D. Chavariya appears on behalf of Mr. K. R. Bhati and seeks permission to withdraw the present interim bail application.
Permission as prayed for is granted.
Consequently, the present interim bail application is rejected as withdrawn.