Biram vs State
2021 Latest Caselaw 2844 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7629/2020

1. Biram S/o Sayar, Aged About 40 Years, B/c Mehrat And Resident Of Saradhana, Police Station Sendra, District Pali (Raj.).

2. Sehdev S/o Sayar, Aged About 35 Years, B/c Mehrat And Resident Of Saradhana, Police Station Sendra, District Pali (Raj.).

----Petitioners Versus State, Through PP

----Respondent

For Petitioner(s) : Mr. D.S. Udawat For Respondent(s) : Mr. Farzand Ali, AAG-cum-GA Mr. B.R. Bishnoi, AGC

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment / Order

02/02/2021 Learned counsel Shri Udawat does not press the instant application for pre-arrest bail but prays that the petitioners may be allowed to surrender before the trial court and to move a regular bail application.

Learned Public Prosecutor does not object to the said submission.

Accordingly, the petitioners are given liberty to surrender before the trial court within next thirty days and move a regular bail application which shall be considered and decided as per law.

With the above observation, the instant application for pre- arrest bail is dismissed as not pressed.

(SANDEEP MEHTA),J 26-Sudhir Asopa/-

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