Babu Lal Meena S/O Shri Panchuram Meena vs State Of Rajasthan (2024:Rj-Jp:8257)
2024 Latest Caselaw 1214 Raj/2

Rajasthan High Court

Babu Lal Meena S/O Shri Panchuram Meena vs State Of Rajasthan (2024:Rj-Jp:8257) on 16 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:8257]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                             14504/2023

Babu Lal Meena S/o Shri Panchuram Meena, R/o
Chokidaro Ki Dhani, Lasadiya Kanota, District Jaipur
(Raj.)
                                                          ----Petitioner
                                 Versus
State Of Rajasthan, Through PP
                                                      ----Respondent

For Petitioner(s) : Mr. Ritesh Kumawat, Adv., for Mr. Narendra Prasad Meena, Adv.

For : Mr. Babu Lal Nasuna, 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 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Cr.P.C. is dismissed as withdrawn with liberty as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:8257] (2 of 2) [CRLMB-14504/2023]

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 /71

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