VEER BAHADUR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first criminal appeal filed by the appellant under Sec. 14-A (2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act assailing the order dtd. 27/2/2024 passed by Special Judge (Atrocity), Datia (M.P.), whereby anticipatory bail application of the appellants relating to Crime No. 131 of 2023 registered at Police Station Pandokhar, District Datia (M.P.) for the offence under Ss. 323, 294, 506, 34 of IPC and Ss. 3(1)(da), 3(1)(dha) and 3(2)(va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act has been rejected. Learned counsel for the appellant seeks for and is granted permission to withdraw this first criminal appeal for grant of anticipatory bail with liberty surrender before the trial Court and to file regular bail application. It is further prayed that trial Court may kindly be directed to decide the regular bail application of the appellants as expeditiously as possible, if possible on the same day.

(2.) With aforesaid liberty, the appeal is dismissed as withdrawn. Trial Court is directed to decide the regular bail application of the appellant, if filed, as expeditiously as possible, if possible on the same day, in accordance with law.