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Judgment
3 paragraphs · 73 words
1.
Learned counsel for the applicant seeks permission of this Court to withdraw this bail application with liberty to file better application.
2.
In view of the submission made by learned counsel for the applicant, this bail application stands dismissed as withdrawn with liberty as prayed for.
3.
Registry is directed to return back the certified copy of the documents enclosed along with this writ petition after retaining the photocopies of the same.