Sahistha W/O Zafru vs State Of Rajasthan (2024:Rj-Jp:12269)
2024 Latest Caselaw 1746 Raj/2

Rajasthan High Court

Sahistha W/O Zafru vs State Of Rajasthan (2024:Rj-Jp:12269) on 12 March, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:12269]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                             2879/2024

Sahistha W/o Zafru, R/o Village Akoda Bass Nehda,
Tehsil Raini, District Alwar
                                                          ----Petitioner
                                 Versus
State Of Rajasthan, Through PP
                                                      ----Respondent

For Petitioner(s) : Mr. Lakhan Singh Meena, Adv.

Mr. Abhishek Meena, Adv.

Mr. Omprakash Meena, Adv.

For                       : Mr. Riyasat Ali, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

12/03/2024

After arguing at some length, learned counsel

for the petitioner seeks permission of this Court to

withdraw this anticipatory bail application with liberty

to her 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Cr.P.C. is dismissed as withdrawn with liberty as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 surrender herself and

file the bail application before the concerned Court, it

[2024:RJ-JP:12269] (2 of 2) [CRLMB-2879/2024]

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 /17

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