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Judgment
5 paragraphs · 103 wordsSubodh Abhyankar, J
Counsel for the applicant prays for withdrawal of this first anticipatory bail application under Section 438 of Cr.P.C. with liberty to surrender before the trial Court and it is further submitted that the learned Judge of the trial Court be directed to decide the applicant's regular bail as expeditiously as possible.
Prayer is allowed.
The application is dismissed as withdrawn.
However, if the applicant surrenders before the trial Court within a period of one week from today, his application for regular bail may be considered by the learned Judge of the trial Court, in accordance with law as expeditiously as