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Judgment
8 paragraphs · 193 wordsSavitri Ratho, J
This application under Section 439 of the Cr.P.C. has been filed in connection with Malkangiri P.S. Case No. 232 of 2018 corresponding to G.R. case No. 570 of 2018 pending in the Court of the learned S.D.J.M., Malkangiri under Sections 341, 294, 326, 307, 354, 457, 506, 34 of the IPC.
The prayer for bail of the petitioner has been rejected vide order dated 17.01.2024 by the Sessions Judge, Malkangiri.
Mr. P.K. Nanda, learned counsel for the petitioner submits that as the petitioner has been acquitted in the trial, this bail application has become infructuous, for which he wants to withdraw the same. He is however unable to say when the case was committed, the date on which the judgment of acquittal was passed or the Court which passed the judgment.
Considering the said submission, the BLAPL is dismissed as withdrawn.
List this case on 23.02.2024.
Registry is requested to call for a report from the leaned Sessions Judge, Malkangiri regarding the details of acquittal of the petitioner in G.R. case No. 570 of 2018 of the Court of the learned S.D.J.M., Malkangiri.
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