(1.) THIS revision is directed against the order dated 26.9.94 passed by the Ist Addl. Sessions Judge, Badaun, rejecting the Ilnd bail application of the applicant in S.I. No. 372 of 1993 under Section 302, I.P.C. It is well-settled that the order granting/refusing or cancelling the bail is not revisable. A.Cr.R. 33
(2.) THE learned counsel for the applicant makes a statement that he does not want to press this revision and it may be dismissed as not pressed. In this regard, he has also moved an application No. 15092 of 1997 suppported by an affidavit.