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Judgment
3 paragraphs · 90 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. 264/2021 registered at Police Station Narwar District Shivpuri (M.P.) for the offence punishable under Sections 294, 323 and 327 of the IPC with the liberty to repeat his prayer after filing of the charge-sheet.
Accordingly, instant bail application stands dismissed as withdrawn with the aforesaid liberty.