SHUBHAM RAJPUT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) After arguing for sometime, learned appellant prays for withdrawal of this appeal for anticipatory bail under Sec. 14-(2) of of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, filed on behalf of appellant Shubham Rajput @ Shubham Yadav in connection with Crime No.531/2022, registered by Police Station Padav, District Gwalior for the offence punishable under Sec. 376 of I.P.C. and 3(1) (w) (ii) and 3(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 with liberty to surrender before the trial Court and file an application for regular bail. It is further prayed that the trial Court be directed to decide the regular bail application of the appellant as early as possible.

(2.) With aforesaid liberty, the application is dismissed as withdrawn. Trial Court is directed to decide the regular bail application of the appellant as expeditiously as possible.