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Judgment
6 paragraphs · 119 wordsSanjeev S Kalgaonkar, J
After arguing for a while, learned Counsel for the applicant requests for withdrawal of this first anticipatory bail application filed under section 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 with a liberty to the applicant to surrender before the trial Court and file regular bail application. It is further prayed that the trial Court be directed to hear the regular bail application of the applicant as expeditiously as possible, preferably on same day.
Considered. Prayer accepted.
Present anticipatory bail application is dismissed as withdrawn.
However, the Trial Court is expected to hear the regular bail application of the applicant, if filed, expeditiously, if possible on same day, in accordance with law.
CC as per rules.