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Judgment
4 paragraphs · 214 wordsAnoop Chitkara, J
The petitioner, who is under arrest, on being arraigned as an accused in FIR No.215 of 2017, dated 7.8.2017, registered under Sections 302, 392, 34 of the Indian Penal Code and Sections 25 & 27 of the Indian Arms Act, in Police Station, Sadar Solan, District Solan, H.P., disclosing non-bailable offences, has come up before this Court under Section 439 Cr.PC, seeking regular bail.
Status report stands filed. I have heard Ms. Kanta Thakur, learned counsel, for the petitioner and Mr. Nand Lal Thakur, learned Additional Advocate General, for the State.
After arguing for a considerable time, Ms. Kanta Thakur, learned counsel, on instructions received from her client, seeks permission to withdraw the present petition with liberty to file a fresh application with better particulars after annexing the genuine medical record of the ailing child of the bail petitioner. Permission granted. Accordingly, the present petition is dismissed as withdrawn, reserving liberty to file a fresh application mentioning complete criminal history of the bail petitioner, including those cases where he was convicted for three years or more and all the trials which are pending against him where the maximum sentence prescribed is seven years and all other cases pending under the provisions of ND&PS Act, irrespective of the quantity.