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Judgment
3 paragraphs · 92 wordsS. A. Dharmadhikari, J
At the outset, without arguing the matter, learned counsel for the applicant seeks permission to withdraw the first anticipatory bail application preferred under Section 438 of the Cr.P.C. in connection with Crime No.471/2020 registered at Police Station Banmore, District Morena (M.P.), for the offence punishable under Sections 379, 414 of IPC, Section 4, 21 of Mines and Mineral (Development and Regulation) Act, 1957 and Section 18(1) of M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006.
Accordingly, the instant anticipatory bail application stands dismissed as withdrawn.