Rajasthan High Court
Nanuram S/O Ramlal vs State Of Rajasthan (2024:Rj-Jp:16674) on 8 April, 2024
Author: Uma Shanker Vyas
Bench: Uma Shanker Vyas
[2024:RJ-JP:16674]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
4065/2024
Nanuram S/o Ramlal, R/o Kotdi Police Station
Ghatoli District Jhalawar (Raj.)
----Petitioner
Versus
State Of Rajasthan, Through PP
----Respondent
For Petitioner(s) : Mr. Rohit Khandelwal, Adv.
For : Mr. Sanjeev Mehla, P.P. Respondent(s)
HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 08/04/2024 After arguing at some length, learned counsel for the petitioner seeks permission of this Court to withdraw this anticipatory bail application with liberty to him to surrender before the concerned Court.
Permission as sought for is granted. This bail application filed under Section 438 Cr.P.C. is dismissed as withdrawn with liberty as prayed for.
However, if the petitioner surrenders himself and files the bail application before the concerned Court, it is expected from the concerned court to (Downloaded on 09/04/2024 at 08:42:16 PM) [2024:RJ-JP:16674] (2 of 2) [CRLMB-4065/2024] decide the bail application of the petitioner preferably on the same day, in accordance with law.
(UMA SHANKER VYAS),J YOGESH KUMAR /206 (Downloaded on 09/04/2024 at 08:42:16 PM) Powered by TCPDF (www.tcpdf.org)