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Judgment
3 paragraphs · 81 wordsS. A. Dharmadhikari, J
After arguing for sometime, when this Court was not inclined to grant bail, counsel for the applicant sought leave of this Court to withdraw the first bail application preferred under Section 439 of the Cr.P.C in connection with Crime No. 103/2021 registered at Police Station Tendua District Shivpuri (M.P.) for the offence punishable under Sections 304-B and 498-A of the IPC and Section 3/4 of the Dowry Prohibition Act.
Accordingly, instant bail application stands dismissed as withdrawn.