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Judgment
9 paragraphs · 145 wordsPramod Kumar Agrawal, J
Learned counsel for applicants prays for withdrawal of the application (first) filed on behalf of applicant No.1 under Section 482 of B.N.S.S. for grant of anticipatory bail with liberty to surrender before the Trial Court and apply for regular bail.
Prayer is allowed.
In case, applicant surrenders and apply for grant of regular bail before the concerned Competent Magistrate, the concerned Competent Magistrate shall consider and decide the same as per law as expeditiously as possible preferably on the same day.
With the aforesaid liberty, this M.Cr.C. filed on behalf of applicant
No.1 - Rameshwar Yadav stands dismissed as withdrawn.
At the outset, learned counsel for the applicants prays for withdrawal of anticipatory bail application filed on behalf of the applicant No.2.
Prayer is allowed.
Accordingly, this MCRC filed on behalf of applicant No.2 – Rajan Yadav stand dismissed as withdrawn.