Dharmraj Son Of Prabhulal vs State Of Rajasthan (2024:Rj-Jp:34530)
2024 Latest Caselaw 5342 Raj/2

Rajasthan High Court

Dharmraj Son Of Prabhulal vs State Of Rajasthan (2024:Rj-Jp:34530) on 14 August, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:34530]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

       S.B. Criminal Appeal (Sb) No. 1256/2024

1.     Dharmraj Son Of Prabhulal, Aged About 23
       Years, Resident Of Loharwada, Police Station
       Peeplu, District Tonk.
2.     Khushiram Son Of Badrilal, Aged About 29
       Years, Resident Of Loharwada, Police Station
       Peeplu, District Tonk.                            ----Appellants
                                Versus
1.     State Of Rajasthan, Through P.p.
2.     Hansraj Meena Son Of Shri Anandilal Meena,
       Aged About 50 Years, R/o Sarsop, Police
       Station        Chauth          Ka       Barwara,         District
       Sawaimadhopur Presently Head Constable No.
       15, Baroni, District Tonk.
                                                   ----Respondents

For Appellant(s) : Mr. Kartar Singh, Adv.

For                      : Mr. Laxman Meena, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 14/08/2024

After arguing at some length, learned counsel

for appellants seeks permission of this Court to

withdraw this criminal appeal with liberty to them to

surrender before the concerned Court.

Permission as sought for is granted.

This criminal appeal is dismissed as withdrawn

with liberty as prayed for.

[2024:RJ-JP:34530] (2 of 2) [CRLAS-1256/2024]

However, if appellants surrender themselves

and file the bail application before the concerned

Court, it is expected from the concerned Court to

decide the bail application of appellants preferably on

the same day, in accordance with law.

(UMA SHANKER VYAS),J

DANISH USMANI /40

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