MULA BAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) After arguing for some time, learned counsel for applicants prays for withdrawal of this application filed under Sec. 482 of B.N.S.S. on behalf of the applicants No.2 Halki Bai and No.3 Rubi for grant of anticipatory bail with liberty to surrender before the Trial Court and apply for regular bail.

(2.) Prayer is allowed.

(3.) In case, applicants No.2 Halki Bai and No.3 Rubi surrender and apply for grant of regular bail before the concerned Competent Magistrate, the concerned Competent Magistrate shall consider and decide the same as per law as expeditiously as possible preferably on the same day.