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Judgment
Rajeev Kumar Shrivastava, J
At the very outset, learned counsel for the applicant prays for withdrawal of this first anticipatory bail application filed in connection with Crime
No.25/2021 registered at Police Station Mehgaon, District Bhind (M.P.) for offence under Section 3/7 of Essential Commodities Act, with liberty to
surrender before the trial Court and move an application for regular bail. He further submits that the trial Court be directed to decide the application
filed for regular bail by the applicant as expeditiously as possible.
Prayer is allowed.
Accordingly, this anticipatory bail application is dismissed as withdrawn with liberty to the applicant to surrender before the Trial Court and move an
application for grant of regular bail. Trial Court is directed to decide the regular bail application, if filed by the applicant, within a period of seven days
from filing of the application, in accordance with law.
It is made clear that the trial Court shall not be influenced in any manner by the order passed by this Court. The application shall be considered and
decided on its own merits considering the facts and circumstances of the case.
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