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Judgment
6 paragraphs · 79 words.
Avneesh Jhingan , J
After arguing for some time, learned counsel for the petitioner seeks permission to withdraw the present petition with liberty to file fresh application for pre-mature release.
Dismissed as withdrawn with liberty as prayed for.
There is no doubt that in eventuality of petitioner making a prayer for pre-mature release, the same would be considered in accordance with law.
Since the main case has been dismissed as withdrawn, pending application, if any is rendered infructuous.