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Judgment
Deepak Kumar Agarwal, J
After arguing at length learned counsel for the applicant prays for withdrawal of first criminal appeal under Section 14(A)(1)(2) of SC/ST Act with
liberty to surrender before the trial Court and move an application for regular bail. He further submits that the trial Court be directed to decide the bail
application filed by the applicant as early as possible.
Prayer is allowed.
Application is dismissed as withdrawn with liberty to surrender before the trial Court within a period of one week from the date of receipt of certified
copy of this order.
Trial Court is hereby directed to decide the bail application, if filed by the applicant, as expeditiously as possible.
Certified copy/ e-copy as per rules/directions.