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Judgment
S.A.Dharmadhikari, J
I.A. No.17028/2021, an application for urgent hearing is considered and allowed.
After arguing for sometime, when this Court was not inclined to grant bail, counsel for the applicant seeks permission to withdraw the second
anticipatory bail application preferred under Section 438 of the Cr.P.C in connection with Crime No.189/2019 registered at Police Station Bagchini,
District Morena for the offences punishable under Sections 306, 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Accordingly, the instant anticipatory bail application stands dismissed as withdrawn with the aforesaid liberty.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.