PREMLAL NETAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This is an application filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the applicants, who have been arrested in connection with Crime No.21/2020 registered at Police Station Chalgali, District Balrampur Ramanujganj (CG) for the offence punishable under Sections 363, 366, 376 (2) (n), 368, 109 read with 34 of the IPC and Sections 6, 17 of the Protection of Children From Sexual Offences Act, 2012.

(3.) At the outset, learned counsel for the applicants seeks permission of the Court to withdraw the bail application filed on behalf of applicant 1 Premlal Netam with liberty to revive the prayer after examination of the prosecutrix.