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Judgment
6 paragraphs · 101 wordsSatyendra Kumar Singh, J
Case diary is available.
This is first application filed under Section 438 of Cr.P.C. for grant of anticipatory bail.
The applicant is apprehending his arrest in connection with Crime No.217/2023 registered at Police Station Bilaua, District Gwalior for offence punishable under Sections 25(1-B) (A), 25(9), 27 of the Arms Act.
Learned counsel for the applicant seeks permission of this Court to withdraw this application with liberty to file an application under Section 439 of Cr.P.C. which shall be directed to be decided expeditiously.
With aforesaid liberty, the application is dismissed as withdrawn.