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Judgment
Dr. S. Muralidhar, CJ
This matter is taken up by video conferencing mode.
This is an application under Section 439 Cr.P.C. to release the Petitioner on bail in connection with Jharsuguda P.S. Case No.716 of 2020
corresponding to C.T. Case No.2617 of 2020 pending in the Court of learned S.D.J.M., Jharsuguda.
Learned counsel for the Petitioner seeks leave to withdraw this application with liberty to approach the trial Court after the charge sheet is filed.
The BLAPL is dismissed as withdrawn with liberty as prayed for.
As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order
available in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide
Court’s Notice No.4587, dated 25th March, 2020 as modified by Court’s Notice No.4798, dated 15th April, 2021.