Harmeet Singh vs State Of Rajasthan
2023 Latest Caselaw 8414 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal (Sb) No. 2144/2023

Harmeet Singh S/o Lali, Aged About 30 Years, R/o Near Badadi Gate Gurudwara, Firozpur (Punjab)

----Appellant Versus

1. State Of Rajasthan, Through Pp

2. Rekha D/o Ajit Singh, R/o Ward No. 05, Srivijaynagar, Dist. Sri Ganganagar.

----Respondents

For Appellant(s) : Mr. Vijay Kumar Gaur For Respondent(s) : Mr. Laxman Solanki, P.P.

Mr. Pankaj Kumar Gupta, for the complainant.

HON'BLE MR. JUSTICE KULDEEP MATHUR

Judgment

11/10/2023 Learned counsel for the appellant does not press this

criminal appeal and seeks liberty that the appellant may be

permitted to surrender before the trial court and file an application

for bail.

Accordingly, the instant application for criminal appeal is

dismissed as not pressed. However, the appellant is directed to

surrender before the trial court on or before 01.11.2023 and file

an application for bail and it is expected from the trial Court that

the bail application will be decided as expeditiously as possible.

Till 01.11.2023, the appellant shall not be arrested in

connection with FIR No.154/2023, registered at Police Station

(2 of 2) [CRLAS-2144/2023]

Srivijaynagar, District Sri Ganganagar. However, the appellant

shall join the investigation.

(KULDEEP MATHUR).J 781-Ravi Khandelwal

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