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Judgment
6 paragraphs · 99 words
Dinesh Mehta, J
1.
After arguing for sometime, learned counsel for the applicant seeks permission to withdraw the present bail application with liberty to file afresh, once the statement of prosecutrix is recorded.
2.
Permission granted.
3.
With liberty as prayed for, the present bail application is dismissed as withdrawn.
4.
The applicant will be free to move an appropriate application before the trial Court for recording the statement of prosecutrix at an early stage.
5.
If any such application is moved, the trial Court shall consider the same having due regard to the allegations levelled against the applicant.