G.S.AHLUWALIA, J. - (1.)This is third application filed under Sec. 439 of Cr.P.C. for grant of bail. This is second application under Sec. 439 of Cr.P.C was dismissed by order dtd. 26/11/2021 passed in M.Cr.C. No.57840/2021 as withdrawn.
(2.)The applicant has been arrested on 9/11/2021 in connection with Crime No.46/2018 registered by Police Station Dehat Ganjbasoda, District Vidisha for offence punishable under Sec. 49-A of Excise Act.
(3.)It is a case of bail jump. Although, the Court was inclined to grant bail to the applicant on depositing the amount of bail bond executed on earlier occasion and on other stringent conditions but since the applicant was earlier granted bail on furnishing the bail bond of Rs.1.00 Lac, it is submitted by Shri Anshu Gupta that applicant will not be in a position to deposit the amount of bail bond. Accordingly, he seeks permission of this Court to withdraw this application.