Ganesh @ Ganpatlal vs State
2021 Latest Caselaw 6849 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7843/2020

1. Ganesh @ Ganpatlal S/o Sh. Roopchand, Aged About 50 Years, R/o Kharkhoti, P.s. Pepalkhut, Dist. Pratapgarh.

2. Rajesh @ Raju S/o Sh. Narayan, Aged About 42 Years, R/o Kharkhoti, P.s. Pepalkhut, Dist. Pratapgarh.

                                                                                                    ----Petitioners
                                                                      Versus
                                   State, Through Pp
                                                                                                   ----Respondent


                                   For Petitioner(s)        :     Mr. AP Singh
                                   For Respondent(s)        :     Mr. AR Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

09/03/2021

Learned counsel for the petitioners does not want to press

this anticipatory bail application, however, seeks liberty for the

petitioners 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 petitioners 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 petitioners surrender 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

Surabhii/78-

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