Rajesh Meena S/O Sh. Lalaram Meena vs State Of Rajasthan (2024:Rj-Jp:6194)
2024 Latest Caselaw 929 Raj/2

Rajasthan High Court

Rajesh Meena S/O Sh. Lalaram Meena vs State Of Rajasthan (2024:Rj-Jp:6194) on 6 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:6194]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            13671/2023

Vijay Singh S/o Shri Jai Singh, Aged About 36
Years, R/o Karni Nagar, N.h. 8, Near Toll Plaza,
Police Station Daulatpura, Jaipur, Rajasthan
                                                         ----Petitioner
                                Versus
1.      State Of Rajasthan, Through Pp
2.      Deepak Yadav S/o Shri Sardar Singh, Aged
        About       26    Years,        R/o     Narnaul,       District
        Mahendragarh, Haryana.
                                                   ----Respondents

Connected With S.B. Criminal Miscellaneous Bail Application No. 12335/2023 Lalaram Meena S/o Shri Jagdish Meena, R/o Dhani Jamdoli, Ps Kanota, Jaipur Agra Road, Presently Bishengarh Bhatiyan Ps Daulatpura.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Deepak Yadav S/o Sardar Singh, R/o Mahenrgad, Narnol, Mahendragarh, Harayana.

----Respondents S.B. Criminal Miscellaneous Bail Application No.

Bhawani Singh S/o Jai Singh, Aged About 32 Years, R/o Karni Nagar, N.h. 8 Near Toll Plaza, Police Station Daulatpura, Jaipur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

[2024:RJ-JP:6194] (2 of 3) [CRLMB-13671/2023]

2. Deepak Yadav S/o Shri Sardar Singh, R/o Mahendrgad, Narnol, Mahendragad, Haryana.

----Respondents S.B. Criminal Miscellaneous Bail Application No.

Rajesh Meena S/o Sh. Lalaram Meena, R/o Village Daulatpura Kotra, Shatriyon Ki Dhani, Daulatpura, Tehsil Amer, Dist. Jaipur.

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Ms. Megha Sharma, Adv.

Mr. Anirudh Tyagi, Adv., with Ms. Supriya Dharmawat, Adv. For : Mr. Babu Lal Nasuna, P.P. & Respondent(s) Mr. Keshav Kumar Agrawal, Adv.

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

06/02/2024

After arguing at some length, learned counsel

for petitioners seek permission of this Court to

withdraw these anticipatory bail applications with

liberty to them to surrender before the concerned

Court.

Permission as sought for is granted.

[2024:RJ-JP:6194] (3 of 3) [CRLMB-13671/2023]

These bail applications filed under Section 438

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

prayed for.

However, if petitioners surrender themselves

and file bail applications before the concerned Court,

it is expected from the concerned court to decide bail

applications of petitioners preferably on the same

day, in accordance with law.

A copy of this order be placed in each

connected files.

(UMA SHANKER VYAS),J

DANISH USMANI /106-109

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