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Judgment
3 paragraphs · 86 words
1.
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. 345/2026 registered at Police Station – Jamul, Bhilai, District- Durg (C.G.), for the offences under Sections
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In view of the above submissions made by learned Counsel for the applicant, this bail application is dimisssed as withdrawn.