Bimla vs State Of Rajasthan
2021 Latest Caselaw 6851 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6153/2020 Bimla W/o Shri Jagmal, Aged About 40 Years, R/o Silwala, Khurd, Tehsil Tibbi, Hanumangarh, Rajasthan

----Petitioner Versus The State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Kuldeep Sharma For Respondent(s) : Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

09/03/2021

Learned counsel for the petitioner, 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

petitioner to surrender before trial court and also seeks direction

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

application before it, the same may be decided on very day.

Accordingly, this criminal misc. bail application preferred by

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

pressed, however, the petitioner may surrender before the trial

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

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

court will decide the same on very day strictly in accordance with

law.

(VIJAY BISHNOI),J

Abhishek Kumar S.No.75

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