AYAJ AHMAD Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) On a mention being made by learned counsel for the applicants that he wants to withdraw the present Bail Petition with liberty to file an appeal as provided under Sec. 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, because during pendency of the present Bail Petition, charge sheet has been filed for the offence under the SC/ST Act also, and having considered his prayer, the matter has been listed today itself

(2.) This is an application filed under Sec. 483 of the Bhartiya Nagrik Suraksha Sanhita, 2023 for grant of regular bail to the applicants, who have been arrested in connection with Crime No.71/2025, registered at Police Station - Police Outpost ' Raghunathpur, Police Station ' Lundra District Surguja (CG) for the offence punishable under Ss. 115(2), 296, 3(5), 324(2), 351(2) of B.N.S.

(3.) Heard on the application for withdrawal of the present Bail Petition.