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Judgment
5 paragraphs · 85 wordsAnoop Chitkara, J
1.
The present petition has been filed for grant of Regular bail to the petitioner.
2.
As per paragraph 14 of the petition, the petitioner has no criminal antecedents. However, as per State Counsel's instructions, the petitioner has criminal history.
3.
Faced with this, Counsel for the petitioner seeks withdrawal of the present petition with the liberty to file fresh one by disclosing criminal antecedents.
4.
Given above, the present petition is disposed of as having been withdrawn with the aforementioned liberty.