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Judgment
6 paragraphs · 142 wordsMilind Ramesh Phadke, J
The applicant has filed this first bail application under Section 438 of the Cr.P.C. (or Section 482 of the BNSS) for grant of anticipatory bail to the applicant for the offence registered crime No.250/2025, registered at P.S.-Lahar, District Bhind, for the offence punishable under Sections 34 (2) of Excise Act.
Learned counsel for the applicant prays for withdrawal of this first anticipatory application with liberty to surrender the applicant before the Sessions Court and seek regular bail. However, the only anxiety of learned counsel for the applicant is expeditious hearing of his regular bail application.
Prayer is allowed.
Application is dismissed as withdrawn.
It is expected that if applicant, after surrender before Sessions Court/competent Court, moves regular bail application, then the same shall be decided as expeditiously as possible on its own merits, preferably on the same day.