RAMESHWAR YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for applicants prays for withdrawal of the application (first) filed on behalf of applicant No.1 under Sec. 482 of B.N.S.S. 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, applicant surrenders 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.