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Judgment
9 paragraphs · 103 wordsSuvir Sehgal, J
Heard through video conferencing.
This is the second petition filed under Section 438 of the Code of Criminal Procedure, 1973 seeking grant of anticipatory bail in case FIR No.107 dated
13.04.2021 under Sections 406, 420 and 506 of the Indian Penal Code, 1860, registered at Police Station Sector-17, HUDA Jagadhri, District Yamuna
Nagar.
Counsel for the petitioner seeks permission to withdraw the petition with liberty to approach the Trial Court with a fresh petition as according to the
counsel, the dispute between the parties is likely to be settled.
Permitted to do so.
Dismissed as withdrawn with liberty as aforesaid.