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Judgment
6 paragraphs · 82 words
Deepak Kumar Agarwal, J
Learned counsel for the applicant wants to withdraw this first bail application filed under Section 14(A) of S.C.S.T. Act with a liberty to repeat the
same after filing of charge-sheet and made a prayer that the original photographs filed by him be returned.
Prayer is allowed.
The bail application is dismissed as withdrawn with the aforesaid liberty.
Office is directed to return the original photographs to the counsel for the applicant on submitting a photocopy of the same.