Kailash vs State
2021 Latest Caselaw 5207 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5512/2020

Kailash S/o Jagdish, Aged About 31 Years, By Caste Kamma Mali, R/o Ward No. 31, Ratangarh, District Churu.

----Petitioner Versus State, Through P.p.

----Respondent

For Petitioner(s) : Mr. Pankaj Gupta For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

23/02/2021

Learned counsel for the petitioner does not want to

press this anticipatory bail application, however, seeks

liberty for the petitioner to surrender before the trial

court. It is also prayed that the trial court may be

directed to decide the regular bail application of the

petitioner on the very same day.

Accordingly, this anticipatory bail application under

Section 438 Cr.P.C. is dismissed as not pressed with the

liberty sought for.

In the event, the petitioner surrenders before the

trial court and moves regular bail application, the trial

court is directed to decide the said bail application on the

very same day.

(VIJAY BISHNOI),J

109 -ms rathore

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