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Judgment
3 paragraphs · 83 wordsS. A. Dharmadhikari, J
After arguing for sometime, when this Court was not inclined to grant bail, counsel for the applicant sought leave of this Court to withdraw the first bail application preferred under Section 439 of the Cr.P.C in connection with Crime No. 531/2021 registered at Police Station Dehat Bhind District Bhind (M.P.) for the offence punishable under Sections 420 and 34 of the IPC and SEction 66 and 66(KHA) of the IT Act.
Accordingly, instant bail application stands dismissed as withdrawn.