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Judgment
7 paragraphs · 210 wordsSavitri Ratho, J
This is an application under Section 439 of Cr.P.C. in connection with Bhawanipatna Sadar P.S. Case No. 212 of 2023 corresponding to C.T. Case No. 590 of 2023 pending in the Court of the learned S.D.J.M., Bhawanipatna where charge sheet dated 22. 12.2023 has been submitted against the petitioner and co-accused Uma Sankar Tandi, Narendra Bibhar @ Milu @ Narendra Bibar, Khitis Naik, Rabindra Naik @ Kalia, Sudam Naik, Shanta Naik @ Buti, Susanta Naik, Manas Bishi, Mahendra Mahanto, Binaya Kumar Seth @ Muna, Rajkishor Nag, Jennal Hemanta Kumar @ Jagan, Chamara Nayak, Sumanta Sagar and Jaya Sagar @ Tima indicating Sumanta Sagar and Jaya Sagar as absconders, for commission of offence punishable under Section 395 of IPC.
This bail application has been listed before me as BLAPL No. 65 of 2024 filed by the co-accused Narendra Bibhar @ Milu @ Narendra Bibar has been disposed of by me on 31.01.2024.
Mr. S.K. Dwibedi, learned counsel for the petitioner submits that the petitioner wants to withdraw this bail application in order to move the learned Court below afresh for bail.
Considering the said submission, the BLAPL is dismissed as withdrawn.
Urgent certified copy of this order be granted on proper application.
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