Sobit S/O Harinarayan vs State Of Rajasthan (2024:Rj-Jp:2928)
2024 Latest Caselaw 355 Raj/2

Rajasthan High Court

Sobit S/O Harinarayan vs State Of Rajasthan (2024:Rj-Jp:2928) on 18 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:2928]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                             16449/2023

Sobit S/o Harinarayan, R/o Plot No. 36, Amritpuri,
Ghatgate, Jaipur, Rajasthan.
                                                          ----Petitioner
                                 Versus
1.      State Of Rajasthan, Through Pp
2.      Lakhvendra Panjabi S/o Shri Rahul Panjabi,
        R/o Plot No. 775, Sindhi Colony, Jawahar
        Nagar, Jaipur.
                                                    ----Respondents

For Petitioner(s) : Mr. Arvind Kumar Bhardwaj, Adv.

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

Mr. Anirudh Tyagi, Adv., with Ms. Supriya Dharmawat, Adv.

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

18/01/2024

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Cr.P.C. is dismissed as withdrawn with liberty as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:2928] (2 of 2) [CRLMB-16449/2023]

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

DANISH USMANI /07

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