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Judgment
4 paragraphs · 96 words
1.
The applicant has preferred this first bail application under Section 483 of Bhartiya Nagrik Suraksha Sanhita, 2023 for releasing him on regular bail during trial in connection with Crime No.136/2023, registered at Police Station Lailunga, District Raigarh (C.G.) for the offence punishable under Sections 302 & 201 read with Section 34 of IPC.
2.
After arguing for sometime, learned counsel for the applicant seeks permission of this Court to withdraw the bail application.
3.
State counsel has no objection to allow the prayer of the applicant.
4.
Accordingly, the bail application is dismissed as withdrawn.