Indraj Jogi S/O Shri Mitthu vs The State Of Rajasthan ...
2023 Latest Caselaw 5967 Raj/2

[2023:RJ-JP:28880]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            11858/2023

1.      Indraj Jogi S/o Shri Mitthu, R/o Gothda, Tehsil
        Laxmangarh, District Alwar (Raj.)
2.      Naresh S/o Ranglal Jogi, R/o Pavta, Tehsil
        Tahala, District Alwar (Rajasthan)
                                                         ----Petitioners
                                Versus
1. The State Of Rajasthan, Through Pp
                                                     ----Respondent

2. Victim "X" Wife of Shri Vinod Kumar, Resident of Pavta, Police Station Tehala, District Alwar (Raj.)

----Complainant-Victim/Respondent

For Petitioner(s) : Mr. Surendra Singh Sunda, Adv.

For : Mr. Bhawani Shankar Sharma, Respondent(s) P.P. & Mr. Siya Ram Sharma, Adv., for complainant(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

12/10/2023

After arguing at some length, learned counsel

for petitioners seeks permission of this Court to

withdraw this anticipatory bail application with liberty

to them to surrender before the concerned Court.

Permission as sought for is granted.

[2023:RJ-JP:28880] (2 of 2) [CRLMB-11858/2023]

This bail application filed under Section 438

Cr.P.C. is dismissed as withdrawn with liberty as

prayed for.

However, if petitioners surrender themselves

and file the bail application before the concerned

Court, it is expected from the concerned court to

decide the bail application of petitioners preferably on

the same day, in accordance with law.

(UMA SHANKER VYAS),J

DANISH USMANI /105

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