Smt. Rubi Singh D/O Kamal Singh W/O Shri ... vs State Of Rajasthan (2024:Rj-Jp:2826)
2024 Latest Caselaw 332 Raj/2

Rajasthan High Court

Smt. Rubi Singh D/O Kamal Singh W/O Shri ... vs State Of Rajasthan (2024:Rj-Jp:2826) on 17 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:2826]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                             16038/2023

Smt. Rubi Singh D/o Kamal Singh W/o Shri Ashok
Kumar Gupta, Aged About 38 Years, R/o Plot No.
43-44, Amarnath Ki Bagichi, Adarsh Nagar, Jawahar
Colony, Jaipur.
                                                          ----Petitioner
                                 Versus
1.      State Of Rajasthan, Through PP
2.      Shri Ashok Kumar Gupta S/o Shri Laddulal
        Gupta, R/o Village Kundera, Sawai Madhopur,
        Rajasthan.
                                                    ----Respondents

For Petitioner(s) : Mr. Dinesh Bishnoi, Adv.

For                       : Mr. Babu Lal Nasuna, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

17/01/2024

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Cr.P.C. is dismissed as withdrawn with liberty as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

[2024:RJ-JP:2826] (2 of 2) [CRLMB-16038/2023]

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

YOGESH KUMAR /221

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