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Judgment
4 paragraphs · 113 wordsSunita Yadav, J
Learned counsel for the applicant seeks for and is granted permission to withdraw this first bail application filed under Section 438 of Cr.P.C. in connection with Crime No.145/2023 registered at Police Station Mau, District Bhind (M.P.) for offence under Sections 353, 224, 225, 294, 186 and 34 of IPC 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With aforesaid liberty, the application is dismissed as withdrawn.