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Judgment
7 paragraphs · 89 wordsG.S. Ahluwalia, J
This first application under Section 439 of Cr.P.C. has been filed for grant of bail.
The applicant has been arrested on 15/06/2021 in connection with Crime No.163/2021 registered at Police Station Vijaypur, District Sheopur for
offence under Sections 326, 324 and 294 of IPC.
After arguing the matter at length, the counsel for the applicant seeks permission of this Court to withdraw this application with liberty to revive the
prayer after undergoing some reasonable period of detention.
With aforesaid liberty, the application is dismissed as withdrawn.