Bharatlal S/O Malkhan vs State Of Rajasthan (2024:Rj-Jp:14916)
2024 Latest Caselaw 2289 Raj/2

Rajasthan High Court

Bharatlal S/O Malkhan vs State Of Rajasthan (2024:Rj-Jp:14916) on 27 March, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:14916]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                             1912/2024

1.      Bharatlal S/o Malkhan, R/o Ballabhgarh, Police
        Station          Busawar,           District          Bharatpur
        (Rajasthan).
2.      Bhura        @    Bhurisingh          S/o     Malkhan,       R/o
        Ballabhgarh, Police Station Busawar, District
        Bharatpur (Rajasthan).
                                                          ----Petitioners
                                 Versus
State    Of     Rajasthan,         Through        Additional      Public
Prosecutor, Veir (Rajasthan).
                                                      ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No.

1. Malkhan S/o Man Singh, R/o Ballabhgarh, Police Station Bhusawar, District Bharatpur (Rajasthan).

2. Chandrabhan S/o Malkhan, R/o Ballabhgarh, Police Station Bhusawar, District Bharatpur (Rajasthan).

----Petitioners Versus State Of Rajasthan, Through Additional Public Prosecutor, Veir (Rajasthan).

----Respondent

For Petitioner(s) : Mr. Himmat Singh Bikarwar, Adv.

For : Mr. Yashwant Kankhedia, P.P. Respondent(s) & Mr. Banvari Lal Saini, Adv.

[2024:RJ-JP:14916] (2 of 2) [CRLMB-1912/2024]

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

27/03/2024

After arguing at some length, learned counsel

for petitioners seeks permission of this Court to

withdraw these anticipatory bail applications with

liberty to them to surrender before the concerned

Court.

Permission as sought for is granted.

These bail applications filed under Section 438

Cr.P.C. are dismissed as withdrawn with liberty as

prayed for.

However, if petitioners surrender themselves

and file bail application(s) before the concerned

Court, it is expected from the concerned Court to

decide bail application(s) of petitioners preferably on

the same day, in accordance with law.

A copy of this order be placed in connected file.

(UMA SHANKER VYAS),J

DANISH USMANI /162 & 163

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