Roshan S/O Shri Bhagirath vs State Of Rajasthan (2024:Rj-Jp:7276)
2024 Latest Caselaw 1086 Raj/2

Rajasthan High Court

Roshan S/O Shri Bhagirath vs State Of Rajasthan (2024:Rj-Jp:7276) on 13 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:7276]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                                1133/2024

                                   Roshan S/o Shri Bhagirath, R/o Babera, Police
                                   Station Bansoor, District Kotputli-Behror, Rajasthan.
                                                                                             ----Petitioner
                                                                    Versus
                                   State Of Rajasthan, Through Pp                       ----Respondent

For Petitioner(s) : Mr. Raj Kumar Kasana, Adv.

                                   For                       : Mr. Bhawani Shankar Sharma,
                                   Respondent(s)               P.P.

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

13/02/2024

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 This bail application filed under Section 438 Cr.P.C. is dismissed as withdrawn with liberty as prayed for.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 /04

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