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Judgment
P.G. Ajithkumar, J
This is an application for regular bail filed under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023.
The petitioner is accused of offences including one punishable under Sections 3 (1) (r) and 3 (2) (va) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989.
The Sessions Court, Alappuzha, dismissed the application for bail filed by the petitioner as per order dated 09.09.2024. The remedy of the petitioner therefore is to file an appeal under Section 14A of the SC/ST (POA) Act.
When this matter is taken up for consideration, the learned counsel for the petitioner seeks permission to withdraw this application for bail without prejudice to his right to file an appeal.
Permission is accorded. The bail application is accordingly dismissed as withdrawn, without prejudice to the aforementioned right of the petitioner.
The Registry is directed to return the certified copy of the order of the Sessions Court after retaining a true copy with the records.