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Delhi High Court - Orders

Akbal Ansari vs State Of Nct Of Delhi on 13 October, 2023

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                                    *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +         BAIL APPLN. 2494/2023, CRL.M.A. 28129/2023
                                              AKBAL ANSARI                                                                          ..... Applicant
                                                                                   Through:                 Mr. Faran Ahmed, Advocate

                                                                                   versus

                                              STATE OF NCT OF DELHI                                                                ..... Respondent
                                                                                   Through:                 Ms. Meenakshi Dahiya, APP for
                                                                                                            the State

                                              CORAM:
                                              HON'BLE MR. JUSTICE SAURABH BANERJEE
                                                                                   ORDER

% 13.10.2023

1. Learned counsel for the applicant seeks permission to withdraw the present application.

2. Permission as sought for is granted.

3. Accordingly, the present application, alongwith the pending applications, if any, is dismissed as withdrawn.

SAURABH BANERJEE, J OCTOBER 13, 2023/akr This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 17/10/2023 at 16:18:52