VIKAS BAHL, J.
1. The present petition has been filed under Section 439 Cr.P.C. for grant of regular bail to the petitioner in case FIR No. 162 dated 30.05.2021 under Sections 379-B, 34, 473, 411, 201 of the Indian Penal Code, 1860 and Sections 25, 27, 54 and 59 of the Arms Act registered at Police Station Ranjit Avenue, District Amritsar.
2. Learned counsel for the petitioner, after arguing for some time, seeks permission of this Court to withdraw the present petition at this stage.
3. In view of the statement made by learned counsel for the petitioner, present petition is dismissed as withdrawn at this stage.
