Anil Kumar vs State Of Rajasthan
2021 Latest Caselaw 2261 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1099/2021

Anil Kumar S/o Basant Lal, Aged About 51 Years, Jain Mohalla, Oppostie Jain Temple, Peeth, Police Station Dhambola, Tehsil Simalwara, District Dungarpur.

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

----Respondent

For Petitioner(s) : Mr. Vishan Das For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

27/01/2021

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 bail application of the petitioner

expeditiously.

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 bail application, the trial court is

directed to decide the same expeditiously.

(VIJAY BISHNOI),J

78-msrathore/-

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