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Judgment
This is the first bail application filed under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking grant of regular bail to the applicant, who has been arrested in connection with Crime No. 242/2026 registered at Police Station Gudhiyari District Raipur (C.G.), for the offences punishable under Sections 137(2), 64(2)(ड), 115(2), 351(2) and 49 BNS and 4 & 6 of POCSO.
Learned counsel for the applicant submits that he seeks permission of this Court to withdraw the instant application with liberty to revive the same at an appropriate stage.
Learned State counsel has no objection to the prayer made by learned counsel for the applicant.
In view of the submissions made by learned counsel for the applicant, the instant bail application is dismissed as withdrawn. If the trial is not concluded within a period of eight months, the applicant shall be at liberty to revive the bail application.