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Judgment
3 paragraphs · 107 wordsAnoop Chitkara, J
Mr. Peeyush Verma, learned counsel representing the petitioner has placed on record the copy of the report filed under Section 173 Cr.P.C., along with documents, which is taken on record. After arguing for a considerable time, he wants to withdraw the present petition because the contentions he is making are not supported by the pleadings in the bail petition itself. Thus, to substantiate his arguments by appropriate proceedings, he wants file fresh petition, Therefore, he seeks permission to withdraw the present petition with liberty reserved to file afresh.
Given above, this petition is dismissed as withdrawn with liberty reserved to file afresh.