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Judgment
Avneesh Jhingan, J
This is a petition seeking regular bail. The matter was being adjourned as the petitioner was on interim bail since 15th April, 2020, due to Covid-19 situation.
Custody certificate dated 20th July 2022 is filed stating that the accused was released on interim bail.
On a specific query from the Court as to whether the interim bail due to Covid-19 situation are continuing.
ASI Balkar Singh present in Court instructs the State counsel that the petitioner has not surrendered and his warrant of arrest has been issued for 3rd August, 2022.
There is prima-facie contradiction between the custody certificate and instructions given to State counsel. Custody certificate filed is misleading in view of instructions received by learned State counsel in the Court.
Let Senior Superintendent of Police concerned look into the matter and file an affidavit.
Adjourned to 4th August 2022.''
Today learned counsel for the petitioner seeks permission to withdraw the present petition.
Dismissed as withdrawn.
Since the main case has been withdrawn, the pending application, if any is rendered infructuous.