RAJKUMAR SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first bail application under Sec. 438 of the Cr.P.C. (or Sec. 482 of the BNSS) for grant of anticipatory bail to the applicant for the offence registered crime No.250/2025, registered at P.S.-Lahar, District Bhind, for the offence punishable under Ss. 34 (2) of Excise Act.

(2.) Learned counsel for the applicant prays for withdrawal of this first anticipatory application with liberty to surrender the applicant before the Sessions Court and seek regular bail. However, the only anxiety of learned counsel for the applicant is expeditious hearing of his regular bail application. Prayer is allowed.

(3.) Application is dismissed as withdrawn.