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Judgment
6 paragraphs · 145 wordsRajesh Kumar Gupta, J
The applicant has filed this first bail application under Section 482 of the BNSS for grant of anticipatory bail to the applicant for the offence registered at Crime No.189/2024 at Police Station Narwar, District Shvipuri, for offence punishable under Sections 115(2), 296, 351(3) and 3(5) of BNS and enhanced section 118(1), 117(2) and 118(2) of BNS.
Learned counsel for the applicant prays for withdrawal of this application with liberty to surrender the applicant and seek regular bail. However, the only anxiety of learned counsel for the applicant is expeditious hearing of his regular bail application.
Prayer is allowed.
Application is dismissed as withdrawn with aforesaid liberty.
It is expected that if applicant, after surrender, moves regular bail application, then the same shall be decided as expeditiously as possible, preferably on the same day, on its own merits in accordance with law.