Kailash vs State Of Rajasthan
2021 Latest Caselaw 6261 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Miscellaneous Bail Application No. 507/2021

Kailash S/o Durga Shankar Pareek, Aged about 32 Years, R/o Singhpur, Police Station Kapasan, Distt. Chittorgarh.

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Ashok Khilery For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/03/2021

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 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 a regular bail application, it is expected that

the trial court shall decide the same expeditiously.

(VIJAY BISHNOI),J

101 - ms rathore

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