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Judgment
Sunita Yadav, J
This is the first application filed by the applicant under Section 438 of the Cr.P.C. for grant of anticipatory bail relating to Crime No.167 of 2024 registered at Police Station - Mahila Thana Padav Gwalior, District Gwalior (M.P.) for the offence under Sections 377, 323, 294, 506, 498-A, 34 of IPC and Section 3/4 of Dowry Prohibition Act.
Learned counsel for the applicant seeks for and is granted permission to withdraw this first anticipatory bail application with liberty to surrender and to file regular bail application. It is further prayed that trial Court be directed to decide the regular bail application of the applicant as expeditiously as possible, according to law.
With aforesaid liberty, the application is dismissed as withdrawn.
Trial Court is directed to decide the regular bail application of the applicant as expeditiously as possible in accordance with law.