Manoj S/O Atar Singh Gurjar vs The State Of Rajasthan ...
2024 Latest Caselaw 313 Raj/2

Rajasthan High Court

Manoj S/O Atar Singh Gurjar vs The State Of Rajasthan ... on 17 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:2802]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            16296/2023
1.      Manoj S/o Atar Singh Gurjar, R/o Teshgav,
        Police Station Nadoti, District Karauli Presently
        District Gangapur City (Rajasthan).
2.      Shishu Pal S/o Dashrath Gurjar, R/o Teshgav,
        Police Station Nadoti, District Karauli Presently
        District Gangapur City (Rajasthan).
                                                         ----Petitioners
                                Versus
1.      The State Of Rajasthan, Through Pp
2.      Gyan Singh S/o Ramroop Gurjar, Aged About
        60 Years, R/o Teshgav, Police Station Nadoti,
        District Karauli.
3.      Bhim Singh S/o Ramroop Gurjar, Aged About
        58 Years, R/o Teshgav, Police Station Nadoti,
        District Karauli.
                                                   ----Respondents

For Petitioner(s) : Mr. Dheeraj Singhal, Adv.

For                      : Mr. Babu Lal Nasuna, P.P. &
Respondent(s)              Mr. Ram Ratan Gurjar, Adv.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 17/01/2024

After arguing at some length, learned counsel

for petitioners seeks permission of this Court to

withdraw this anticipatory bail application with liberty

to them to surrender before the concerned Court.

Permission as sought for is granted.

[2024:RJ-JP:2802] (2 of 2) [CRLMB-16296/2023]

This bail application filed under Section 438

Cr.P.C. is dismissed as withdrawn with liberty as

prayed for.

However, if 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 petitioners preferably on

the same day, in accordance with law.

(UMA SHANKER VYAS),J

DANISH USMANI /39

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