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Judgment
7 paragraphs · 189 words@JUDGMENT-JUDGMENT
Prashant Kumar Mishra, J
Heard.
This is an application filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the applicant, who has been arrested in connection with Crime No.145/2019 registered at Police Station City Kotwali, District Bilaspur for the offence punishable under Sections 363, 365, 120(B), 347,364(A) & 201 of the IPC and Section 25 of the Arms Act.
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 material witnesses.
It is informed by learned counsel for the State that the first bail application i.e. MCRC No.4754 of 2019 preferred by co-accused Neeta Saraf has been dismissed on merits vide order dated 20.8.2019, whereas, her second bail application i.e. MCRC No.8174 of 2019 and one preferred by co-accused Satish Sharma vide MCRC No.7061 of 2019 have been permitted to be withdrawn vide orders dated 16.3.2020 and 10.1.2020 respectively.
Accordingly, the bail application is dismissed, as withdrawn with the aforesaid liberty granted in favour of the applicant.