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Judgment
3 paragraphs · 122 wordsJyotsna Rewal Dua, J
By way of present petition filed under Section 438 of the Code of Criminal Procedure, the petitioner has prayed for grant of anticipatory bail, in F.I.R. No.0062/2020, under Section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985, registered at Police Station, Anni, District Kullu (H.P.).
It is seen that the present petition is devoid of material particulars. After hearing the matter for some time, learned counsel for the petitioner, at this stage, seeks permission to withdraw the present petition, with liberty to move afresh with material particulars, in accordance with law. Leave and liberty, as sought, is granted, Accordingly, the instant petition stands dismissed as withdrawn, so also the pending miscellaneous application(s), if any.