Bachchu Singh S/O Balveer Singh vs State Of Rajasthan (2024:Rj-Jp:5994)
2024 Latest Caselaw 852 Raj/2

Rajasthan High Court

Bachchu Singh S/O Balveer Singh vs State Of Rajasthan (2024:Rj-Jp:5994) on 5 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:5994]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                     S.B. Criminal Miscellaneous II Bail Application No.
                                                                14861/2023
                                   Bachchu Singh S/o Balveer Singh, R/o Sakarghata,
                                   Police Station Masalpur, District Karauli (Raj.).
                                                                                             ----Petitioner
                                                                    Versus
                                   1.       State Of Rajasthan, Through Pp
                                   2.       Darab Singh S/o Karan Singh, R/o Bhoorkhda,
                                            Police Station Masalpur, District Karauli.
                                                                                       ----Respondents

For Petitioner(s) : Mr. Yogesh Singhal, Adv. For : Mr. Babu Lal Nasuna, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 05/02/2024 After arguing at some length, learned counsel for the petitioner seeks permission of this Court to withdraw this second anticipatory bail application with liberty to him to surrender before the concerned Court.

Permission as sought for is granted. This second bail application filed under Section 438 Cr.P.C. is dismissed as withdrawn with liberty as prayed for.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 /92

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