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Judgment
Hon’ble Shri Justice Parth Prateem Sahu
Order on Board
Applicant has preferred First bail application under Section 482 of Bhartiya Nagrik Suraksha Sanhita, 2023 for grant of anticipatory bail as he apprehends his arrest in connection with Crime No. 546/2022 registered at Chowki Jutmil, Police Station- Kotwali Raigarh District Raigarh (C.G.) for offence punishable under Section 379 and 34 of IPC.
After arguing for some time, learned counsel for applicant seeks permission of this Court to withdraw this application with liberty to file application for grant of regular bail before the Court of competent jurisdiction. He however submits that direction be issued to the concerned Court to consider and decide the bail application, to be filed by applicant, on the same day.
On due consideration, this application is dismissed as withdrawn with liberty as prayed for.
In the event, applicant files a regular bail application after surrender, the concerned Court below may consider and decide the same in accordance with law, if possible, on same day.