Roshan Lal vs State
2022 Latest Caselaw 1004 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6698/2019

1. Roshan Lal S/o Shri Padam Singh, Aged About 55 Years, By Caste Jat, R/o Village Bajju Tejpura, Tehsil Kolayat, District Bikaner.

2. Bhiya Ram S/o Shri Shera Ram, Aged About 48 Years, By Caste Jat, R/o Village Bajju Tejpura, Tehsil Kolayat, District Bikaner.

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

----Respondent

For Petitioner(s) : Mr. Vijay Kumar Gaur (through VC) For Respondent(s) : Mr. Mukhtiyar Khan, PP Mr. Devendra Singh for Complainant (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order 20/01/2022

Learned counsel for the petitioners has submitted that he

does not want to press this criminal misc. petition, however, seeks

liberty for the petitioners to surrender before the trial court.

Accordingly, this criminal misc. petition is dismissed as not

pressed with the liberty sought for.

If the petitioners surrender before the trial court and move a

regular bail application, it is expected that the trial court shall

consider and decide the same strictly in accordance with law

expeditiously, preferably on the same day.

(VIJAY BISHNOI),J 7-mohit/-

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