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Judgment
6 paragraphs · 124 wordsGurpal Singh Ahluwalia, J
This is fourth application filed under Section 439 of Cr.P.C. for grant of bail. The third application was dismissed as withdrawn by order dated 18.07.2022 passed in M.Cr.C. No.23981/2022.
The applicant has been arrested on 09.12.2021 in connection with Crime No.86/2021 registered at Police Station Crime Branch, District Gwalior for offence under Sections 67-A & 67-B of Information Technology (Amendment) Act and Section 13, 14 of POCSO Act & Section 201 of IPC.
The applicant has filed incomplete deposition sheet of the complainant.
Accordingly, counsel for applicant seeks permission of this Court to withdraw this application with liberty to revive the prayer along with the complete deposition sheet of the complainant.
With aforesaid liberty, the application is dismissed as withdrawn.