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Judgment
7 paragraphs · 94 wordsP. Sam Koshy, J
1.
The applicant has preferred this bail application under Section 439 of Cr.P.C. in connection with Crime No.56/2018 registered at Police Station
Chakradhar Nagar, District Raigarh (C.G.) for the offence punishable under Section 354 & 452 of IPC and Sections 8 & 12 of Protection of Children
From Sexual Offence, Act.
2.
The counsel for the applicant prays for withdrawal of the bail application with liberty to revive the same after the complainant is examined.
3.
Allowed.
4.
Accordingly, the instant MCRC stands dismissed as withdrawn with the aforesaid liberty.