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Judgment
6 paragraphs · 116 wordsGurpal Singh Ahluwalia, J
Case diary is available.
This sixth application under Section 439 of Cr.P.C. has been filed for grant of bail. Fifth application was dismissed as withdrawn by order dated 3/3/2022 passed in M.Cr.C. No.9802/2022.
The applicant has been arrested on 30/9/2018 in connection with Crime No.770/2018 registered at Police Station Bahodapur, District Gwalior for offence punishable under Sections 394, 395, 396, 397, 120-B of IPC, Section 11/13 of the MPDVPK, Act and Sections 25, 27 of the Arms Act.
At the outset, the counsel for the applicant seeks permission of this Court to withdraw this application with liberty to file a properly constituted application.
With aforesaid liberty, the application is dismissed as withdrawn.