Purkha Ram vs State
2021 Latest Caselaw 2684 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14775/2020

1. Purkha Ram S/o Nanu Ram, Aged About 50 Years, Bhagsar Road, Kupali, Ramsinghpur Police Station, District Sri Ganganagar.

2. Sunil Mood S/o Purkha Ram, Aged About 25 Years, Ward No. 7, Kupali, Ramsinghpur Police Station, District Sri Ganganagar.

----Petitioners Versus State, Through P.P

----Respondent

For Petitioner(s) : Mr. S.S. Shaktawt For Respondent(s) : Mr. A.R. Choudhary, PP Mr. Rakesh Kumar Chotia, for the complainant.

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment / Order

01/02/2021

Learned counsel Shri Shaktawat does not press this

application for pre-arrest bail but prays that the petitioners may

be permitted to surrender before the trial court and to move a

regular bail application. Accordingly, the petitioners are given

liberty to surrender before the trial court and move a regular bail

application which shall be considered and decided as per law

without prejudicing the rights of the police to seek remand. The

instant application for pre-arrest is dismissed as not pressed with

the liberty prayed for.

(SANDEEP MEHTA),J 45-Sudhir Asopa/-

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