Banesingh S/O Ramavatar vs State Of Rajasthan (2024:Rj-Jp:4500)
2024 Latest Caselaw 590 Raj/2

Rajasthan High Court

Banesingh S/O Ramavatar vs State Of Rajasthan (2024:Rj-Jp:4500) on 25 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:4500]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                             13200/2023

Banesingh S/o Ramavatar, Aged About 29 Years,
R/o Kanpura Loj Mundawara, Tehsil Thanagazi,
District Alwar, Raj.
                                                          ----Petitioner
                                 Versus
1.      State Of Rajasthan, Through PP
2.      Damodar Sharma S/o Omprakash Sharma,
        R/o     Kankariya,         Bansur,        District    Kotputli-
        Behror, Presently R/o Mohaldiya, Neemrana,
        District Kotputli-Behror.
                                                    ----Respondents

For Petitioner(s) : Mr. Bhanu Prakash Sharma, Adv. for Mr. Ajeet Singh Devanda, adv.

For : Mr. Mangal Singh Saini, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

25/01/2024

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.

[2024:RJ-JP:4500] (2 of 2) [CRLMB-13200/2023]

This bail application filed under Section 438

Cr.P.C. is dismissed as withdrawn with liberty as

prayed for.

However, if the petitioner surrender 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 /83

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