Virendra S/O Tejsingh vs State Of Rajasthan
2022 Latest Caselaw 1537 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

    S.B. Criminal Miscellaneous Bail Application No. 187/2022

Virendra S/o Tejsingh, Aged About 46 Years, R/o Gaangroli Ps
Nadbai Dist. Bharatpur Raj.
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 1745/2022 Vinod S/o Shri Mukhtyar Singh, R/o Gangroli Ps Nadabi Distt. Bharatpur Raj.

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

----Respondent

For Petitioner(s) : Mr. Rohit Khandelwal, Adv.

Mr. Rajneesh Gupta, Adv. through VC For Respondent(s) : Mr. Sher Singh Mahla, PP Mr. Yogesh Singhal, Adv.

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Judgment / Order

14/02/2022

Learned counsel for the petitioners want to withdraw these

bail applications with liberty to the accused petitioners to

surrender before the concerned court.

These bail applications under Section 438 Cr.P.C. are

dismissed as withdrawn.

However, the petitioners may surrender before the concerned

court and file the bail applications.

(2 of 2) [CRLMB-187/2022]

It is expected from the concerned court to decide the bail

applications as filed by the petitioners on the same day as far as

possible, in accordance with law.

A copy of this order be placed in each connected file.

(NARENDRA SINGH DHADDHA),J

Jatin/135-136

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