Bharatlal S/O Sanwaliya vs State Of Rajasthan ...
2023 Latest Caselaw 2243 Raj/2

[2023/RJJP/003106]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                           1371/2023

Bharatlal S/o Sanwaliya, R/o Danda, Police Station
Sapotara, District Karauli (Rajasthan)
                                                        ----Petitioner
                               Versus
State of Rajasthan, Through P.p.
                                                    ----Respondent

For Petitioner(s) : Mr. Koslesh Kumar Bairwa, Adv.

For : Mr. Sanjeev Mahala, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

17/02/2023

After arguing at some length, learned counsel

for the petitioner seeks permission of this Court to

withdraw this anticipatory bail application with liberty

to him to surrender before the concerned Court.

Permission as sought for is granted.

This bail application filed under Section 438

Cr.P.C. is dismissed as withdrawn with liberty as

prayed for.

However, if the petitioner surrenders himself

and file the bail application before the concerned

Court, it is expected from the concerned court to

[2023/RJJP/003106] (2 of 2) [CRLMB-1371/2023]

decide the bail application of the petitioner preferably

on the same day, in accordance with law.

(UMA SHANKER VYAS),J

DANISH USMANI /53

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