JUDGEMENT
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(1.) Heard. Criminal Miscellaneous Application is allowed subject to all just exceptions.
Crl. Misc. No. M-4714 of 2012
(2.) At the very out set, learned counsel for the petitioner prays for withdrawal of the present petition to enable the petitioner to take all the pleas taken in this petition, before the learned court below at an appropriate stage.
(3.) Ordered accordingly.;
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