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Judgment
12 paragraphs · 205 wordsS.A.Dharmadhikari, J
In pursuance of the directions issued by the Apex Court and guidelines issued by the High Court of Madhya Pradesh in the wake of COVID-19
outbreak, the matter was taken up through video conferencing while adhering to the norms of social distancing prescribed by the Government.
I.A. No.3875/2021, an application for urgent hearing is considered and allowed.
I.A. No.4329/2021, an application filed u/S. 301(2) Cr.P.C. is taken up, considered and allowed for the reasons mentioned therein.
Learned counsel for the complainant is permitted to assist the Panel Lawyer.
After arguing for sometime, when this Court was not inclined to grant bail, counsel for the applicant seeks permission to withdraw the first anticipatory
bail application preferred under Section 438 of the Cr.P.C in connection with Crime No.29/2021 registered at Police Station Pohari, District Shivpuri
for the offences punishable under Sections 304-B, 306 and 34 of IPC with liberty to surrender and apply for regular bail.
Accordingly, the instant anticipatory bail application stands dismissed as withdrawn with the aforesaid liberty. If the applicant surrenders and applies
for regular bail, the trial court is directed to consider the same as expeditiously as possible, preferably on the same day being a lady.
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