Hariram @ Hari Singh S/O Shri Birbal vs State Of Rajasthan (2024:Rj-Jp:8273)
2024 Latest Caselaw 1198 Raj/2

Rajasthan High Court

Hariram @ Hari Singh S/O Shri Birbal vs State Of Rajasthan (2024:Rj-Jp:8273) on 16 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:8273]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                             171/2024

1.      Hariram @ Hari Singh S/o Shri Birbal, Aged
        About       55    Years,     R/o      Chirawa,        Presently
        Residing At Abad Ratansahar, Police Station
        Bagar, District Jhunjhunu, Rajasthan.
2.      Maniram S/o Shri Birbalram Saini, Aged About
        51 Years, R/o Gugoji Ki Dhani, Chirawa, Police
        Station          Chirawa,         District          Jhunjhunu,
        Rajasthan.
3.      Surendra S/o Shri Birbal, Aged About 49
        Years, R/o Gugoji Ki Dhani, Chirawa, Police
        Station          Chirawa,         District          Jhunjhunu,
        Rajasthan.
4.      Nandkishor S/o Shri Birbal, Aged About 45
        Years, R/o Gugoji Ki Dhani, Chirawa, Police
        Station          Chirawa,         District          Jhunjhunu,
        Rajasthan.
                                                         ----Petitioners
                                Versus
State Of Rajasthan, Through PP
                                                     ----Respondent

For Petitioner(s) : Mr. Shailender Singh Balwada, Adv.

For : Mr. Yashwant Kankhediya, P.P. Respondent(s) Mr. Susheel Pujari, Adv.

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

[2024:RJ-JP:8273] (2 of 2) [CRLMB-171/2024]

withdraw this anticipatory bail application with liberty

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Cr.P.C. is dismissed as withdrawn with liberty as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

Powered by TCPDF (www.tcpdf.org)