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Judgment
6 paragraphs · 82 wordsRajendra Kumar Srivastava, Â J
Learned counsel for applicant seeks permission to withdraw the bail application filed by applicant under Section 438 of Cr.P.C. with liberty to
surrender before the investigating officer.
Accordingly, the anticipatory bail application of applicant is dismissed as withdrawn, with liberty to the applicant to surrender before the investigating
officer and if he files appropriate bail application before the trial Court then same shall be considered and decided by the trial court, expeditiously,
preferably on the same day.