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Judgment
3 paragraphs · 86 wordsSunita Yadav, J
Learned counsel for the applicant prays for and is permitted to withdraw this First bail application under section 438 of Cr.P.C. in relation to crime No.279/2022 registered at police station Kolaras, District Shivpuri with liberty to surrender before the court below and apply for the regular bail which shall be considered by the court below in accordance with law as expeditiously as possible preferably on the same day, if possible.
Accordingly, the instant bail application stands dismissed as withdrawn with the aforesaid liberty.