Nathu Khan vs State
2021 Latest Caselaw 5249 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3757/2020

Nathu Khan S/o Ratana Ram, Aged About 68 Years, By Caste Musalman, R/o 1-Fdm, Jaitser, District Sriganganagar.

----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

After attempting to argue the matter on merits for quite

sometime, learned counsel for the petitioner has submitted that

he does not want to press this criminal misc. bail application,

however, seeks liberty for the petitioner to surrender before the

trial court.

Accordingly, this criminal misc. bail application preferred by

the petitioners under Section 438 Cr.P.C. is dismissed as not

pressed with the liberty as prayed for.

However, in the event, the petitioners surrender before the

trial court and move a regular bail application, it is expected that

the trial court will decide the same expeditiously.

(VIJAY BISHNOI),J

Surabhii/102-

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