Samma Alias Samaydin S/O Subba vs State Of Rajasthan (2024:Rj-Jp:7637)
2024 Latest Caselaw 1134 Raj/2

Rajasthan High Court

Samma Alias Samaydin S/O Subba vs State Of Rajasthan (2024:Rj-Jp:7637) on 14 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:7637]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                             12843/2023

Samma Alias Samaydin S/o Subba, Aged About 22
Years, R/o Village Kawan Ka Was Police Station
Khoh District Deeg.
                                                          ----Petitioner
                                 Versus
1.      State Of Rajasthan, Through The PP
2.      Vinod Kumar So Dharmaram, Sho Police
        Station Khoh District Bharatpur.
                                                    ----Respondents

For Petitioner(s) : Mr. Harendra Singh, Adv.

For                       : Mr. C.G. Chopra, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

14/02/2024

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Cr.P.C. is dismissed as withdrawn with liberty as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

[2024:RJ-JP:7637] (2 of 2) [CRLMB-12843/2023]

However, if the petitioner surrender himself and

file 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

YOGESH KUMAR /123

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