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Judgment
11 paragraphs · 162 wordsG.S. Ahluwalia, J
 Accordingly, the bail application is being decided on the basis of the averments made in the application as well as facts mentioned in the impugned
order.
This second repeat application under Section 439 of Cr.P.C. has been filed for grant of bail. First bail application of the applicant was dismissed as
withdrawn by order dated 02/12/2020 passed in MCRC No.47671/2020.
The applicant has been arrested on 05/11/2020 in connection with Crime No.408/2019 registered at Police Station Khaniyadhana, District Shivpuri for
offence under Sections 498-A, 304-B of IPC and Section 3/4 of the Dowry Prohibition Act.
The applicant is the husband of the deceased, who got married to the deceased on 01/05/2019. The deceased died in suspicious circumstances on
15/12/2019. The evidences of the material witnesses have been recorded, who have spoken against the applicant...................
At this stage, the counsel for the applicant seeks permission of this Court to withdraw this application.
Accordingly, the application is dismissed as withdrawn.