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Judgment
7 paragraphs · 132 wordsGurpal Singh Ahluwalia, J
Case diary is available.
This first application under Section 439 of Cr.P.C. has been filed for grant of bail.
The applicant has been arrested on 11.09.2022 in connection with Crime No.386/2021 registered at Police Station Kolaras, District Shivpuri for offence under Sections 409, 420, 467, 468, 471, 120-B of IPC and under Sections 13(1) (A), 13(1)(B), 13(2) of Prevention of Corruption Act.
The counsel for the applicant seeks permission of this Court to withdraw this application.
It is, accordingly, dismissed as withdrawn.
However, it is made clear in compliance of order dated 17.6.2022, the enquiry report must be filed before the Principal Registrar of this Court latest by 26.7.2022 and the withdrawal of the bail application shall not have any adverse bearing on the direction given on 17.6.2022.