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Judgment
6 paragraphs · 98 words@JUDGMENT-JUDGMENT
Prashant Kumar Mishra, J
The applicant has preferred this bail application under Section 439 of the CrPC, as he has been arrested in connection with Crime No.27/2020, registered at Police Station Akaltara, District Janjgir-Champa (C.G.) for the offence punishable under Sections 302 & 324 of IPC.
After arguing for sometime, learned counsel for the applicant seeks permission of the Court to withdraw the bail application with liberty to revive the prayer after examination of the eye witness Bhagwat Ratnakar.
Prayer allowed.
Accordingly, the bail application is dismissed as withdrawn with the aforesaid liberty.