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Judgment
5 paragraphs · 149 wordsRajesh Bhardwaj, J
Present petition has been filed under section 438 Cr.P.C praying for grant of anticipatory bail to the petitioner in FIR No.0261 dated 20.4.2022 registered under sections 323, 379-A, 380, 452, 506 IPC at Police Station, Ambala Cantt.
Having argued the matter at some length, learned counsel for the petitioner prays for withdrawal of the present petition with liberty to surrender before the court of competent jurisdiction within a period of one week from today and file an appropriate application for grant of bail.
Prayer is allowed.
Present petition is dismissed as withdrawn. In case the petitioner surrenders before the court of competent jurisdiction within a period of one week from today and files an appropriate application for grant of bail, the learned court below is requested to dispose of the same expeditiously as in accordance with law and preferably within a period of three days thereafter.