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Judgment
Anoop Chitkara, J
The petitioner, who is under arrest, on being arraigned as an accused in FIR No.73 of 2020, dated 13.7.2020, registered under Sections 20 and 29 of the ND&PS Act, in Police Station, Banjar, District Kullu, H.P., disclosing non-bailable offences, has come up before this Court under Section 439 Cr.PC, seeking regular bail.
Status report stands filed and taken on record. I have heard Ms. Meera Devi, learned counsel, for the petitioner and Mr. Nand Lal Thakur, learned Additional Advocate General, for the State.
After arguing for a considerable time, Ms. Meera Devi, learned counsel, on instructions received from her client, seeks permission to withdraw the present petition because to satisfy the rigors of Section 37 of ND&PS Act, she wants to make some changes in the pleadings and consequently she seeks liberty to file a fresh petition. Mr. Nand Lal Thakur, learned Additional Advocate General, has no objection if she is given such liberty.
Given above, permission is granted. Accordingly, the present petition is dismissed as withdrawn, reserving liberty to file a fresh petition.