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Judgment
11 paragraphs · 232 wordsV. Narasingh, J
Heard learned counsel for the Petitioner and learned counsel for the State.
The Petitioner is an accused in connection with T.R. Case No.98 of 2022, pending before the Court of the learned Additional Sessions Judge-cum-Special Judge, Gunupur, arising out of Muniguda P.S. Case No.192 of 2022 for alleged commission of offences under Sections 20(b)(ii)(c) & 29 of the NDPS Act.
Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Additional Sessions Judge-cum-Special Judge, Gunupur by order dated 18.11.2023 in the aforementioned case, the present BLAPL has been filed.
It is submitted on behalf the Petitioner that because of the health condition of the Petitioner’s wife, he may be released on interim bail.
It is seen that such a ground was not advanced before the learned Court in seisin.
Hence, in the interest of justice, this Court permits the Petitioner to withdraw this bail application giving liberty to renew his prayer for interim release before the learned Court in seisin with medical documents of his wife post this day (02.02.2024).
If such an application is filed, learned Court in seisin is requested to asses them independently without being influenced by the earlier orders passed.
Accordingly, the BLAPL stands disposed of.
In view of the disposal of BLAPL, I.A. No.67 of 2024 stands disposed of.
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