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Judgment
5 paragraphs · 128 wordsSunita Yadav, J
This is first application filed by the applicants under Section 438 of the Cr.P.C. for grant of anticipatory bail relating to Crime No. 83 of 2023 registered at Police Station Govardhan, District Shivpuri (M.P.) for the offence under Sections 325, 324, 323, 294, 506, 34 of IPC.
Learned counsel for the applicants 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 applicants 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With aforesaid liberty, the application is dismissed as withdrawn.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 applicants as expeditiously as possible, in accordance with law.