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Judgment
7 paragraphs · 109 words@JUDGEMENTTAG- JUDGEMENT
Prem Narayan Singh, J
This first bail application filed under Section 438 of the Code of Criminal Procedure, 1973 on behalf of the applicant.
After arguing at length, learned counsel for the applicant prays for withdrawal of the application with liberty to surrender before the trial Court and file an application for regular bail.
At the request of counsel, matter has been considered.
In view of the above, M.Cr.C. No. 14080/2024 is dismissed as withdrawn with aforesaid liberty.
The learned trial Court is directed to consider the application of the applicant preferably on the same day subject to availability of case diary.