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Judgment
5 paragraphs · 104 wordsG.S. Ahluwalia, J
This is second repeat application under Section 439 of Cr.P.C. has been filed for grant of bail. First application of the applicant was dismissed as withdrawn by order dated 27/08/2021 passed in MCRC No.42343/2021.
The applicant has been arrested on 25/06/2021 in connection with Crime No.455/2017 registered at Police Station Dabra, District Gwalior for offence under Sections 324, 323, 294, 341, 506, 326, 307, 34 of IPC and under Section 25-B of the Arms Act.
After arguing the matter at length, the counsel for the applicant seeks permission of this Court to withdraw this application.
It is, accordingly, dismissed as withdrawn.