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Judgment
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. 289/2026 registered at Police Station – Saraipali, District -Mahasamund (C.G.) for the offence punishable under Sections 120-B, 409, 420, 467, 468, 471 of the IPC.
Learned State Counsel submits that one criminal case is registered against the applicant, which has 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In view of the above submissions made by learned Counsel for the applicant, this bail application is dimisssed as withdrawn with liberty as prayed for.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.