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Judgment
Savitri Ratho, J
This is the second application filed by the petitioner before this Court under Section 439 of Cr.P.C. in connection with Khuntuni P.S. Case No. 237 of 2023 corresponding to C.T. Case No. 667 of 2023 pending in the court of the learned S.D.J.M., Athagarh under Sections 341, 323, 353, 332, 307, 34 of IPC read with Section 25(1-B) (a) and 27(1) of Arms Act and Sections 3 and 5 of the Explosive Substances Act registered against the petitioner and co-accused persons.
The earlier prayer for bail of the petitioner in BLAPL No.240 of 2024 had been withdrawn in order to enable him to move the learned Court below afresh for bail.
A memo dated 06.04.2024 has been filed alongwith fresh Vakalatnama by Mr. Bikram Rath, and Mr.S.Biswal, learned counsel for the petitioner.
Mr.Rath, learned counsel for the petitioner submits that the petitioner wants to withdraw the bail application in order to prefer an application for bail before the learned Court below.
The prayer for withdrawal is allowed.
This order is passed today (10.04.2024) at 12.37 p.m..
A report be called for from the learned court below regarding the status of the petitioner.
List this matter on 19.04.2024.
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