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Judgment
8 paragraphs · 144 wordsAjay Mohan Goel, J
Status report filed, which is ordered to be taken on record. By way of this petition, filed under Section 439 of the Criminal Procedure Code,
petitioner has prayed for his enlargement on bail, in FIR No.195 of 2020, dated 09.07.2020, registered under Sections 376, 354-C and 506 of the Indian
Penal Code, at Police Station Nurpur, District Kangra, H.P.
Learned Additional Advocate General informs the court that Challan stands filed and now the matter is ordered to be listed for consideration.
After making his submissions for some time, learned Counsel for the petitioner submits that the petitioner may be permitted to withdraw this petition,
at this stage, but with liberty to approach the Court afresh after some time, if so advised.
In view of the above, petition is dismissed as withdrawn, with liberty, as prayed for.