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Judgment
7 paragraphs · 103 wordsH.S.Madaan, J
CRM-892-2020
This application under Section 482 Cr.P.C. has been filed by the applicant-petitioner for preponement of the main revision petition and for withdrawal of the same, which is fixed for 17.1.2020 with liberty to approach the Court of Sessions for the purpose of grant of regular bail.
For the reasons mentioned in the application, the application is allowed and permission is granted to the applicant-petitioner to withdraw the main revision petition i.e. CRR-3181-2019.
On oral request of learned counsel for the applicant-petitioner, the main revision petition i.e. CRR-3181-2019 is preponed for today.
CRR-3181-2019(O&M)
Dismissed as withdrawn with liberty as prayed for.