SURENDRA KUMAR KURMI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the applicant prays for withdrawal of this bail application with liberty to surrender before the trial Court and apply for a regular bail.

(2.) Considering the aforesaid, this application under Sec. 438 of Cr.P.C. for grant of anticipatory bail is hereby dismissed; however, it is directed that in case if the applicant surrenders before the trial Court within a period of 10 days from today and files an application under Sec. 439 of Cr.P.C. for grant of regular bail, the trial Court may consider his application on the same day, if possible, without being influenced by this order.

(3.) With the aforesaid liberty, this application is dismissed as withdrawn.