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Judgment
3 paragraphs · 85 wordsSandeep Sharma, J
1.
Having carefully perused the status report, Mr. Ashok Chaudhary, learned counsel representing the bail petitioner, seeks permission to withdraw the present petition at this stage with liberty to file afresh at appropriate stage, in accordance with law, if required and desired.
2.
Accordingly, in view of the aforesaid prayer having been made by learned counsel representing the petitioner, the present petition is dismissed as withdrawn with liberty reserved to the petitioner to file afresh at appropriate stage, if required and desired.