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Judgment
5 paragraphs · 128 wordsSunita Yadav, J
Learned counsel for the applicant seeks for and is granted permission to withdraw this first criminal appeal under Section 14-A(1)(2) of the SC and ST (Prevenion of Atrocities) Act filed in connection with Crime No.80 of 2023 registered at Police Station- Pathriya, District Vidisha for offence under Sections 376 and 506 of the I.P.C. and Sections 3(2)(V), 3(1)(w-i) SC/ST (Prevention of Atrocities) Act 1989 with liberty to surrender before the trial
Court and to file regular bail application before the trial court.
If any such bail application is filed before the trial Court then trial Court is directed to decide the same as expeditiously as possible, if possible on the same day in accordance with law.
With aforesaid liberty, the application is dismissed as withdrawn.