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Judgment
4 paragraphs · 101 wordsSubodh Abhayankar, J
Counsel for the applicant seeks permission of this Court to withdraw the first anticipatory bail application under Section 438 of the Cr.P.C. However, he submits that the applicant shall surrender before the trial Court; and the trial Court may be directed to decide the bail application as early as possible.
On due consideration, this repeat bail application is dismissed as withdrawn with a direction to the trial Court that, if the applicant shall surrender before the trial Court then his application for grant of regular bail may be considered, as expeditiously as possible.
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