Tinku Sharma @ Shribhagwan Sharma S/O ... vs State Of Rajasthan (2024:Rj-Jp:5995)
2024 Latest Caselaw 853 Raj/2

Rajasthan High Court

Tinku Sharma @ Shribhagwan Sharma S/O ... vs State Of Rajasthan (2024:Rj-Jp:5995) on 5 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:5995]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            15301/2023

Tinku Sharma @ Shribhagwan Sharma S/o Shri
Rakesh Sharma, R/o Sharma Ji Ki Bagichi, Station
Road-     Dholpur,       Police      Station      Kotwali,     District
Dholpur (Raj.)
                                                         ----Petitioner
                                Versus
1.      State Of Rajasthan, Through Pp
2.      Ghanshayam Bansal S/o Shri Satish Chand
        Bansal, R/o Ashiyana Colony Purana Shahar,
        Police Station Kotwali, District Dholpur (Raj.)
3.      Babu @ Roop Kumar S/o Shri Satish Chand
        Bansal, R/o Ashiyana Colony Purana Shahar,
        Police Station Kotwali, District Dholpur (Raj.)
4.      Dheeraj S/o Shri Satish Chand Bansal, R/o
        Ashiyana Colony Purana Shahar, Police Station
        Kotwali, District Dholpur (Raj.)
                                                   ----Respondents

For Petitioner(s) : Ms. Shashi Bala Sharma, Adv., for Mr. Manoj Kumar Avasthi, 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

[2024:RJ-JP:5995] (2 of 2) [CRLMB-15301/2023]

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Cr.P.C. is dismissed as withdrawn with liberty as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

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 /94

Powered by TCPDF (www.tcpdf.org)