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Judgment
8 paragraphs · 147 wordsSubodh Abhyankar, J
They are heard. Perused the case diary / challan papers.
This first application under Section 439 of Criminal Procedure Code, 1973 has been filed by the applicant, who is implicated in con-nection with Crime No.377/2021 registered at Police Station Pitham-pur, District Dhar (MP) for offence punishable under Section 34 (2) of Madhya Pradesh Excise Act, 1915.
The applicant is in jail since 15.07.2021.
The allegation against the applicant is that a quantity of 60 bulk liters of unauthorized liquor has been seized from his posses-sion.
After arguing for some time on the merits of the matter, coun-sel for the applicant seeks leave of this Court to withdraw this bail application with liberty to renew his prayer after completion of three months' incarceration from the date of his arrest.
Prayer is allowed.
Accordingly, Miscellaneous Criminal Case No.46497/2021 is dismissed as withdrawn, with the aforesaid liberty.