Heeralal vs State
2021 Latest Caselaw 6289 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14478/2020

1. Heeralal S/o Kewala Ji, Aged About 42 Years, R/o Dangi Mohalla, Sukher, P.s. Sukher, Tehsil Badgaon, Dist. Udaipur (Raj.).

2. Bherulal S/o Kewala Ji, Aged About 38 Years, R/o Dangi Mohalla, Sukher, P.s. Sukher, Tehsil Badgaon, Dist. Udaipur (Raj.).

----Petitioners

Versus

State, Through Pp

----Respondent

For Petitioner(s) : Mr. Anuj Sahlot For Respondent(s) : Mr. Mohd. Javed Gouri, P.P. For Complainant(s) : Mr. Deepak Menaria

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/03/2021

Learned counsel for the petitioners, without arguing the

matter on merits, has submitted that he does not want to press

this criminal misc. bail application, however, seeks liberty for the

petitioners to surrender before trial court and also seeks direction

to the trial court that if the petitioners files a regular bail

application before it, the same may be decided expeditiously.

Accordingly, this criminal misc. bail application preferred by

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

pressed, however, the petitioners may surrender before the trial

(2 of 2) [CRLMB-14478/2020]

court and may move a regular bail application. If such bail

application is moved on their behalf, it is expected that the trial

court will decide the same expeditiously strictly in accordance with

law.

(VIJAY BISHNOI),J

91-akash/-

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