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Judgment
2 paragraphs · 73 words
1.
Learned counsel for applicant submits that as the earlier bail application was not rejected by the learned Sessions Court on merit, therefore, he may be permitted to withdraw this application with liberty to repeat the prayer with all necessary facts before the learned Sessions Court concerned.
2.
In view of above submission made by learned counsel for the applicant, this anticipatory bail application is dismissed as withdrawn with liberty as prayed for.