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Judgment
4 paragraphs · 129 wordsKuldeep Mathur, J
Learned counsel for the petitioner does not press the present anticipatory bail application and seeks liberty that the petitioner may be permitted to surrender before the trial court and file an application for bail.
Accordingly, the instant application for anticipatory bail is dismissed as not pressed. The petitioner is directed to surrender before the trial court on or before 28.08.2023 and file an application for bail. It is expected from the trial Court that the bail application will be decided expeditiously.
Till 28.08.2023, the petitioner shall not be arrested in connection with FIR No.418/2022, registered at Police Station Banswara Kotwali, District Banswara, for the offences under Sections 307, 115(ii), 411, 465, 467, 471 and 120-B of IPC and under Sections 3/25(6) and 5/25 of Arms Act.