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Judgment
5 paragraphs · 64 words
Hon’ble Shri Justice Rakesh Mohan Pandey
1.
Learned counsel for the applicant seeks permission of this Court to withdraw this bail application with liberty to revive it at an appropriate stage.
2.
No objection has been made 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Accordingly, this bail application is dismissed as withdrawn with the aforesaid liberty reserved in favour of the applicant.