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Judgment
6 paragraphs · 96 words
Vinit Kumar Mathur, J
The case comes up on an application (01/24)for early listing the bail application.
For the reasons stated in the application, the same is allowed.
With the consent of learned counsel for the parties, the matter is taken up today itself.
Learned counsel for the petitioners submits that he does not press the present bail application at this stage, however, seeks liberty to file fresh bail application after recording the statements of Seizure Officer and Investigation Officer before learned trial Court.
Accordingly, the bail application is dismissed as not pressed with liberty aforesaid.