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Judgment
Dinesh Kumar Paliwal, J
This is the first bail application filed by the applicant under Section 439 of the Cr.P.C. for grant of regular bail relating to FIR No.642/2022 registered at Police Station Sohagpur District Narmadapuram (M.P.) for commission of offence under Sections 302,201,120-B of IPC and section 3(2)(v) of SC/ST (Prevention of Atrocities) Act 1989 (Amended 2015). He is in detention since 09.06.2023.
As prayed by learned counsel for the applicant, this first bail application under Section 439 of Cr.P.C filed on behalf of applicant – Dinesh Raghuwanshi @ Hakke is dismissed as withdrawn and not pressed. However, as prayed by learned counsel for the applicant, applicant shall be at liberty to file fresh application for regular bail under section 14-A(2) of the SC/ST (Prevention of Atrocities) Act, 1989 in the form of criminal appeal.
Registry is directed to return the certified copy of the impugned order to the counsel for the applicant by retaining its photocopy on record.