HRADESH SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) After arguing for a while, learned counsel for the appellant prays for withdrawal of this first bail application filed under Sec. 14(A)(2) of S.C.S.T. Act with a prayer to grant liberty to the appellant that he will surrender before the trial Court and file an application for regular bail and the trial Court be directed to consider his bail application as early as possible preferably on the same day.

(2.) Prayer is allowed.

(3.) The bail application is dismissed as withdrawn with the aforesaid liberty.