Smt. Maya Devi W/O Shri Rajkumar vs State Of Rajasthan (2024:Rj-Jp:6208)
2024 Latest Caselaw 924 Raj/2

Rajasthan High Court

Smt. Maya Devi W/O Shri Rajkumar vs State Of Rajasthan (2024:Rj-Jp:6208) on 6 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:6208]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                             312/2024

1.      Smt. Maya Devi W/o Shri Rajkumar, Aged
        About       36     Years,        Resident          Of   Village
        Jayrampura,         Tehsil     Amber,       District     Jaipur,
        Rajasthan
2.      Smt. Neeru Devi W/o Shri Rakesh, Aged
        About       35     Years,        Resident          Of   Village
        Jayrampura,         Tehsil     Amber,       District     Jaipur,
        Rajasthan
3.      Annu Sharma D/o Shri Ramratan Sharma,
        Aged About 29 Years, Resident Of Village
        Jayrampura,         Tehsil     Amber,       District     Jaipur,
        Rajasthan
                                                         ----Petitioners
                                Versus
State Of Rajasthan, Through PP
                                                     ----Respondent

For Petitioner(s) : Mr. Vijay Singh Yadav, Adv.

For                      : Mr. Babu Lal Nasuna, P.P.
Respondent(s)              Mr. Rajat Singh Solanki, Adv.

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

06/02/2024

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.

[2024:RJ-JP:6208] (2 of 2) [CRLMB-312/2024]

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Cr.P.C. is dismissed as withdrawn with liberty as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 /113

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