Arindam Lodh, J
Heard Mrs. V. Poddar, learned counsel appearing for the applicant.
Also heard Mr. Raju Datta, learned P.P. appearing for the respondent-State.
Mrs. Poddar, learned counsel for the applicant has submitted that due to some technical defects, she wants to withdraw the anticipatory bail application with a liberty to file afresh.
Considered the submission.
Accordingly, the instant anticipatory bail application is allowed to be withdrawn, and thus, disposed of as withdrawn with a liberty to file afresh.
