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Judgment
8 paragraphs · 223 wordsRajeev Kumar Shrivastava, J
I.A. No.8227/2021, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein.
At the very outset, learned counsel for the applicant prays for withdrawal of this first anticipatory bail application filed in connection with Crime No.132/2021 registered at Police Station Aron, District Guna (M.P.) for offence under Sections 379, 414 of IPC, Sections 4(A) & 21 of Mines and Minerals Act, with liberty to surrender before the trial Court within a period of seven days 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 on the same day.
Prayer is allowed.
Accordingly, this anticipatory bail application is dismissed as withdrawn with liberty to the applicant to surrender before the Trial Court within a period of seven days from this order and move an application for grant of regular bail.
Trial Court is directed to decide the regular bail application, if filed by the applicant, as expeditiously as possible, if possible on same day, 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.
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