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Judgment
4 paragraphs · 59 words
1.
Learned counsel for the applicant seeks permission of this Court to withdraw this bail application with liberty to file a better and duly constituted bail application.
2.
No objection is raised from the other side.
3.
Permission is granted.
4.
Accordingly, this bail application is dismissed as withdrawn with the aforesaid liberty reserved in favour of the applicant.