Harkesh Meena S/O Shri Jagan Meena vs State Of Rajasthan (2024:Rj-Jp:8268)
2024 Latest Caselaw 1197 Raj/2

Rajasthan High Court

Harkesh Meena S/O Shri Jagan Meena vs State Of Rajasthan (2024:Rj-Jp:8268) on 16 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:8268]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            16439/2023

1.      Harkesh Meena S/o Shri Jagan Meena, Aged
        About 35 Years, R/o Village Jamdoli, Tehsil
        And Police Station Raini.
2.      Pooran Mal Meena S/o Shri Nanak Meena,
        Aged About 33 Years, R/o Village Jamdoli,
        Tehsil And Police Station Raini.
                                                         ----Petitioners
                                Versus
1.      State Of Rajasthan, Through PP
2.      Shri Bachchu Singh, Head Constable No.
        1920, Police Station Raini.
                                                   ----Respondents

For Petitioner(s) : Mr. Ramawtar Meena, Adv. For : Mr. Yashwant Kankhediya, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

16/02/2024

After arguing at some length, learned counsel

for the petitioners seeks permission of this Court to

withdraw this anticipatory bail application with liberty

to them to surrender before the concerned Court.

Permission as sought for is granted.

[2024:RJ-JP:8268] (2 of 2) [CRLMB-16439/2023]

This bail application filed under Section 438

Cr.P.C. is dismissed as withdrawn with liberty as

prayed for.

However, if the petitioners surrender

themselves and file the bail application before the

concerned Court, it is expected from the concerned

court to decide the bail application of the petitioners

preferably on the same day, in accordance with law.

(UMA SHANKER VYAS),J

YOGESH KUMAR /80

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