VINOD CHHADI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary / challan papers.

(2.) This first application under Sec. 438 of Criminal Procedure Code, 1973 for grant of anticipatory bail has been filed by the applicant, who is apprehending his / her arrest in connection with Crime No.105/2021 registered at Police Station Karanwas, District Rajgarh (MP) for offence punishable under Sec. 34 (2) of the Madhya Pradesh Excise Act, 1915.

(3.) After arguing for some time on the merits of the matter, counsel for the applicant seeks leave of this Court to withdraw this application with a liberty to surrender the applicant before the lower Court. It is further prayed that the learned Judge of the lower Court may be directed to decide the applicant's regular bail application expeditiously.