SANJAY SONI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) After arguing at length learned counsel for the applicant prays for withdrawal of first criminal appeal under Sec. 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.