Kedar vs Suresh
2022 Latest Caselaw 2614 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Misc(Pet.) No. 727/2022

Kedar S/o Badri Lal Gurjar, Aged About 46 Years, R/o Geta

Paroli, Police Station Badliyas, District Bhilwara.

----Petitioner Versus

Suresh S/o Madhu Chobe, R/o Gega Ka Kheda, Police Station

Badliyas, District Bhilwara.

----Respondent

For Petitioner(s) : Mr. Deepak Menaria

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

14/02/2022

After attempting to argue the matter on merits for

quite some time, learned counsel for the petitioner, on

instructions, has submitted that he does not want to

press this criminal misc. petition, however, seeks liberty

for the petitioner to surrender before the trial court.

Accordingly, this criminal misc. petition under

Section 482 CrPC is dismissed as not pressed with the

liberty sought for.

(2 of 2) [CRLMP-727/2022]

The petitioner is directed to surrender before the

trial court on or before 28.2.2022 and moves a regular

bail application.

If the petitioner surrenders and moves a regular bail

application, it is expected that the trial court shall

consider and decide the same expeditiously.

(VIJAY BISHNOI),J

37-msrathore/-

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