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Judgment
9 paragraphs · 150 wordsG.S. Ahluwalia, J
This is fourth repeat application filed under Section 439 of Cr.P.C. for grant of bail. The third bail application of the applicant was dismissed on merits
by order dated 07/05/2021 passed in MCRC No.17600/2021.
The applicant has been arrested on 13/08/2017 in connection with Crime No.638/2016 registered by Police Station Civil Line, District Morena for
offence punishable under Sections 302, 395 of IPC and Section 11/13 of MPDVPK Act.
While arguing the third bail application, a statement was made by the counsel for the applicant that only Investigating Officer remains to be examined.
The applicant has not filed the order-sheets of the Trial Court to show the status of trial. The counsel for the applicant seeks permission of this Court
to withdraw this application with liberty to revive the prayer alongwith the complete order-sheets of the Trial Court.
With aforesaid liberty, the application is dismissed as withdrawn.