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Judgment
6 paragraphs · 90 wordsGurpal Singh Ahluwalia, J
Case diary is available.
This second application under Section 439 of Cr.P.C. has been filed for grant of bail. The first application was dismissed by order dated 24.8.2022 passed in M.Cr.C.No.39833/2022.
The applicant has been arrested on 1.8.2022 in connection with Crime No.510/2021 registered at Police Station Civil Line, Vidisha District Vidisha for offence under Sections 379, 414 of IPC.
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It is, accordingly, dismissed as withdrawn.