Gopaldas vs State Of Rajasthan
2021 Latest Caselaw 8844 Raj

(1 of 1) [CRLMB-1993/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1993/2021

Gopaldas S/o Chunnilal, Aged About 42 Years, Ratewala, P.s. Padampur, Dist. Sriganganagar.

----Petitioner Versus State Of Rajasthan, Through P.P.

----Respondent

For Petitioner(s) : Mr. Umesh Shrimali For Respondent(s) : Mr. Vikram Sharma, PP Mr. N.K. Sharma

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

05/04/2021

Learned counsel Shri Umesh Shrimali representing the

petitioner does not press the instant application for pre-arrest bail.

Accordingly, the same is dismissed as not pressed. However, the

petitioner is given liberty to surrender before the trial court and

apply for regular bail. Such bail application shall be decided as per

law without prejudicing the rights of the investigating agency for

seeking custody/remand.

(SANDEEP MEHTA),J 105-/Devesh Thanvi/-

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