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Judgment
Sandeep Sharma, J
Mr. Kunal Thakur, learned Deputy Advocate General, while placing on record status report prepared on the basis of the investigation carried out by the Investigating Agency, states that since bail petitioner has been not named in the FIR, present petition is not maintainable.
Consequently, in view of the above, learned counsel representing the bail petitioner, seeks permission to withdraw the present petition with liberty to file afresh at appropriate stage, in accordance with law, if required and desired. Permission granted.
Needless to say, police would serve petitioner with three days prior notice in case subsequently it intends to implicate the present bail petitioner as accused in the FIR detailed hereinabove.