Bhupendra Singh vs State Of Rajasthan
2021 Latest Caselaw 2530 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1307/2021

Bhupendra Singh S/o Shri Gurudev Singh, Aged About 21 Years, By Caste Jat Sikh, R/o Samundriyan, Post Khera, Kalmot, Tehsil Anandpur, District Rupnagar, Samundriyan (Punjab).

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

----Respondent

For Petitioner(s) : Mr. M.L. Bishnoi For Respondent(s) : Mr. Modh. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

29/01/2021 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

86-msrathore/-

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