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Judgment
2 paragraphs · 97 words
Paramjeet Singh, J.—The present petition has been filed u/s 439(2) Cr.P.C. for cancellation of pre-arrest bail granted to respondents No. 2 and 3 by the Court of Additional Sessions Judge, Ambala vide order dated 23.10.2012 in case arising out of FIR No. 413 dated 29.11.2007, registered at Police Station Ambala Cantonment, under Sections 406, 498-A, 506, 34 IPC. After arguing for some time, Learned Counsel for the petitioner states that he will approach the concerned court for cancellation of anticipatory bail granted to respondents No. 2 and 3.
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As prayed, dismissed as withdrawn with aforesaid liberty.