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Judgment
3 paragraphs · 66 words
ORAL ORDER
Learned counsel for the petitioner after arguing the matter for sometime submits that, at this stage, this petition may be dismissed as not pressed with liberty to the petitioner to renew his bail application before the Trial Court after CW-1, 3 and 4 are examined.
2.
The said submission is placed on record. Petition is dismissed as not pressed with liberty as prayed for.