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Judgment
6 paragraphs · 199 wordsSushil Kukreja, J
Notice. Mr. B.N. Sharma, learned Additional Advocate General, accepts notice on behalf of the respondent-State.
Learned Additional Advocate General for the respondent-State stated at bar that since the investigation is still in progress, as such, the status report is not being filed as it may prejudice the investigation. He further stated that, at this stage, the investigating agency is not going to arrest the petitioner and in the event of her arrest, the investigating agency will give seven days notice in advance to the petitioner, so that she can avail the appropriate remedy in accordance with law.
In view of the statement of the learned Additional Advocate General, learned counsel for the petitioner seeks permission of this Court to withdraw the present petition with liberty reserved to the petitioner to file fresh bail application at the appropriate stage.
Therefore, in view of the submission made by learned counsel for the petitioner, the present petition is dismissed as withdrawn with liberty, as aforesaid. However, in the meantime, the petitioner is directed to join the investigation as and when called by the Investigating Officer.
Pending miscellaneous application(s), if any, shall also stand disposed of.