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Judgment
3 paragraphs · 79 wordsS. A. Dharmadhikari, J
After arguing for some time, when this Court is not inclined to grant benefit of bail to the applicant, at this stage, learned counsel for the applicant prays for and is permitted to withdraw this first bail application under section 439 of Cr.P.C. in relation to crime No. 65/2021 registered at police station Raghunathpur, District Sheopur for the offence punishable under section 34(2) of Excise Act.
Accordingly, the instant bail application stands dismissed as withdrawn.