Yogesh Sain S/O Roop Narayan Sain vs State Of Rajasthan (2024:Rj-Jp:1232)
2024 Latest Caselaw 119 Raj/2

Rajasthan High Court

Yogesh Sain S/O Roop Narayan Sain vs State Of Rajasthan (2024:Rj-Jp:1232) on 9 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:1232]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                                6445/2023
                                   Yogesh Sain S/o Roop Narayan Sain, Aged About 23
                                   Years, R/o Near Ganga Ji Temple, Ghas Mandi,
                                   Ward No. 3 Gangapur City District Sawai Madhopur
                                   (Rajasthan).
                                                                                             ----Petitioner
                                                                    Versus
                                   State Of Rajasthan, Through Pp
                                                                                         ----Respondent

For Petitioner(s) : Mr. Krishna Singh, Adv.

                                   For                       : Mr. Bhawani Shankar Sharma,
                                   Respondent(s)               P.P.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 09/01/2024 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 This bail application filed under Section 438 Cr.P.C. is dismissed as withdrawn with liberty as prayed for.

However, if the petitioner surrenders 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 DANISH USMANI /01

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