Keshrimal vs State
2021 Latest Caselaw 12726 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 3046/2020

Keshrimal S/o Sh. Magan Lal Ji Kothari, Aged About 74 Years, R/o 141-142, Marudhar Nagar, Pali, Tehsil And District Pali.

----Petitioner Versus

1. State, Through PP

2. Manful Ram S/o Virdha Ram, B/c Bishnoi, R/o Jaisala, Bhojasar Police Station, District Jodhpur, The Then/presently Posted As Head Constable At Pali Kotwali Police Station, Pali, District Pali.

----Respondents

For Petitioner(s) : Mr. Bhagirath Ray Bishnoi For Respondent(s) : Mr. Mahipal Bishnoi, PP Mr.Bhalaram, ASI PS Kotwali, Pali

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

13/08/2021

After arguing the matter at great length, learned counsel Shri Bhagirath Ray Bishnoi craves to withdraw the instant criminal misc. petition, seeking leave that as the petitioner apprehends arrest in this case, he may be given liberty to approach the appropriate court by way of an anticipatory bail application under Section 438 Cr.P.C. In the peculiar facts of the case, it is observed that the application for pre-arrest bail, if any, filed on behalf of the petitioner be considered objectively and sympathetically keeping in view his old age.

The instant misc. petition is dismissed as withdrawn with the liberty prayed for. The stay application is also dismissed.

(SANDEEP MEHTA),J 10-Sudhir Asopa/-

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