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Judgment
3 paragraphs · 91 words
1.
Applicant has preferred this application under Section 482 of Bhartiya Nagrik Suraksha Sanhita, 2023 for grant of anticipatory bail as he apprehend his arrest in connection with Crime No. 1704/2026 registered at Police Station – Devendra Nager, Raipur, Raipur (C.G.) for the offence punishable under Sections 4, 5 and 7 of the PITA Act.
2.
Learned counsel for the applicant seeks permission of this Court to withdraw the application.
3.
In view of the above submissions made by learned Counsel for the applicant, this bail application is dimisssed as withdrawn.