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Judgment
5 paragraphs · 134 wordsSunita Yadav, J
This is the first application filed by the applicant under Section 438 of the Cr.P.C. for grant of anticipatory bail relating to FIR No.802 of 2023 registered at Police Station Thatipur, District Gwalior (M.P.) for the offence under Sections 294, 323, 354, 307 and 34 of IPC.
Learned counsel for the applicant seeks for and is granted permission to withdraw this first anticipatory bail application with liberty to surrender before the trial Court. It is further prayed that trial Court be directed to decide the regular bail application of the applicant on the same day.
With aforesaid liberty, the application is dismissed as withdrawn.
Trial Court is directed to decide the regular bail application of the applicant as expeditiously as possible, if possible on the same day, in accordance with law.