Maina Devi vs State
2021 Latest Caselaw 6734 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2615/2021 Maina Devi W/o Gopalram, Aged About 53 Years, By Caste Jat, R/o Sati Mata Mandir Ke Piche, Shetla Gate Ke Bahar, Bikaner, District Bikaner (Rajasthan).

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

----Respondent

For Petitioner(s) : Mr. Firoz Khan For Respondent(s) : Mr. Laxman Solanki, PP Mr. IR Chaudhary, for the complainant

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

05/03/2021

Learned counsel for the petitioner, without arguing on merits,

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 petitioner under Section 438 Cr.P.C. is dismissed as not

pressed with the liberty as prayed for.

It is noticed that the petitioner is a lady and after her

surrender before the trial court, if move a regular bail application

on her behalf, it is expected that the trial court will decide the

same expeditiously preferably on the same day.

(VIJAY BISHNOI),J

Surabhii/50-

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