Madhya Pradesh High Court
Karulal vs Narcotics Control Bureau on 8 September, 2021
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1
HIGH COURT OF MADHYA PRADESH : BENCH AT INDORE
M.Cr.C. No.32190 of 2021
Karulal Vs. Narcotics Control Bureau, Zonal Unit, Indore
Indore, Dated:- 08/09/2021
Shri S. K. Meena, Counsel for the applicant - Karulal.
Shri Manoj Kumar Soni, Counsel for the respondent/NCB.
After arguing for sometime, Counsel for the applicant seeks to withdraw this application with liberty to surrender before the trial Court and it is further submitted that the learned Judge of the trial Court be directed to decide the applicant's regular bail as expeditiously as possible.
Prayer appears reasonable.
Accordingly, the application is dismissed as withdrawn. However, if the applicant surrenders before the trial Court within a period of one week from today, his application for regular bail may be considered by the learned Judge of the trial Court, in accordance with law as expeditiously as possible.
(SUBODH ABHYANKAR) JUDGE Pankaj Digitally signed by PANKAJ PANDEY Date: 2021.09.09 10:33:55 +05'30'