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Judgment
Applicant has filed this first bail application under Section 483 of Bhartiya Nagrik Suraksha Sanhita, 2023 for grant of regular bail to the applicant who has been arrested in connection with Crime No. 490/2026 registered at Police Station – Jutmil, District Raigarh (C.G.), for the offences under Sections 318(4), 338, 336(3), 340(2), 61(2), 3(5) and 111 of the BNS and Sections 42(1), 41(2)(C)(D) & 52(1) of the Forest Act.
Learned State Counsel submits that, apart from the eight criminal cases disclosed by the applicant, as many as eight P.O.R. cases are also registered against him, which have not been disclosed in the bail application.
Learned counsel for the applicant seeks permission of this Court to withdraw the application with liberty to file better application.o
In view of the above submissions made by learned Counsel for the applicant, this bail application is dimisssed as withdrawn with liberty as prayed for.
Registry is directed to return the certified copy of the impugned order after retaining a photocopy of the same.