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Judgment
Anil Verma, J
Applicant has filed this first anticipatory bail application under Section 438 of the Code of Criminal Procedure, 1973 on behalf of the applicant for grant of anticipatory bail relating to Crime No.446/2023 registered at P.S. Rau, District Indore (M.P.) for commission of offence punishable under Section 306/34 of IPC Act.
After arguing for some time, learned counsel for the applicant prays for withdrawal of the present anticipatory bail application with liberty to surrender before the trial Court and apply for regular bail.
3 . Accordingly, the first anticipatory bail application preferred under Section 438 of Cr.P.C. is dismissed as withdrawn with the aforesaid liberty.
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