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Judgment
7 paragraphs · 102 wordsAnoop Chitkara, J
The present petition has been filed for grant of Regular bail to the petitioner.
Instructions filed in the Court, are taken on record.
Counsel for the petitioner submits that as per paragraph 17 of the petition, the petitioner is involved in two more cases.
However, as per State Counsel's instructions, the petitioner is involved in four more cases.
Faced with this, Counsel for the petitioner seeks withdrawal of the present petition with the liberty to file fresh one by enclosing all criminal antecedents.
Given above, the present petition is disposed of as having been withdrawn with the aforementioned liberty.