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Judgment
6 paragraphs · 99 wordsC.S.Sudha, J
This is an application under Section 438 Cr.P.C. for per-arrest bail filed by the petitioner/A7 in Crime no.97/2019 of Railway Police, Palakkad
alleging the commission of the offence punishable under Section 394 read with Section 34 IPC.
It is submitted by the learned Public Prosecutor that the final report in this case has been filed before the court concerned on 20.11.2021.
The learned counsel for the petitioner submits that in the light of the final report being filed, he may be allowed to withdraw the application. The
submission is recorded and the application is dismissed