Shibba S/O Chhuttan vs State Of Rajasthan (2024:Rj-Jp:7221)
2024 Latest Caselaw 1055 Raj/2

Rajasthan High Court

Shibba S/O Chhuttan vs State Of Rajasthan (2024:Rj-Jp:7221) on 12 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:7221]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                                 221/2024
                                   Shibba S/o Chhuttan, R/o Village Palla, Police
                                   Station Kaman District Bharatpur.                         ----Petitioner
                                                                    Versus
                                   State Of Rajasthan, Through Pp                       ----Respondent

For Petitioner(s) : Mr. Arvind Sharma, Adv.

                                   For                       : Mr. Babu Lal Nasuna, P.P.
                                   Respondent(s)               Mr. Himanshu Awasthi, Adv.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 12/02/2024

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Cr.P.C. is dismissed as withdrawn with liberty as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 files the bail application before the concerned

Court, it is expected from the concerned court to

decide the bail application of the petitioner preferably

on the same day, in accordance with law.

(UMA SHANKER VYAS),J

DANISH USMANI /143

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