MAHESH CHANDRA SHARMA,J. - (1.) This second bail application has been filed under Section 438 Cr.P.C. against the order dated 16.7.2016 passed by learned Addl. Sessions Judge No.1, Hindaun City, Karauli.
(2.) Brief facts to the case are that the complainant lodged an FIR under Section 306 read with section 34 IPC at PS Hindauncity, Karauli against the petitioner. During the course of investigation, the petitioner moved an anticipatory bail application before the court below who vide order dated 9.10.2015 dismissed the bail application.
(3.) Against the said order, the petitioner moved the bail application before the court, but this court vide order dated 15.12.2015 dismissed the bail application with the following observations : "Learned counsel for the accused petitioner seeks permission to withdraw the bail application with liberty to the accused petitioner to surrender himself before the learned Addl. District and Sessions Judge No. 1, Hindaun City, Counsel submitted that on moving bail application by the accused petitioner, same be decided as early as possible, which is not opposed by the learned PP. The bail application is accordingly dismissed as withdrawn with liberty as prayed for. On moving bail application by the accused petitioner, the aforesaid court shall decide the bail application of the accused petitioner as early as possible in accordance with law.";