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Judgment
7 paragraphs · 130 wordsPrakash Chandra Gupta, J
Heard with the aid of case diary.
This is second application filed under Section 439 of Cr.P.C. for grant of bail to the applicant/accused, relating to FIR/Crime No.588/2022 dated (not mentioned) registered at Police Station : Tejaji Nagar, District Indore (M.P.) for commission of offence punishable under Sections 420, 467, 468 and 471 of IPC.
Applicant's first bail application was dismissed as withdrawn vide order dated 05.07.2023 passed by this Court in MCRC No.19950/2023.
After arguing at length, when this Court was not inclined to grant bail to the applicant, learned counsel for the applicant seeks leave of this Court to withdraw this repeat bail application.
The other side has no objection.
Accordingly, this repeat bail application is dismissed as withdrawn.