Mustaf @ Mustafa @ Aadil S/O Taufiq vs State Of Rajasthan (2024:Rj-Jp:20630)
2024 Latest Caselaw 3423 Raj/2

Rajasthan High Court

Mustaf @ Mustafa @ Aadil S/O Taufiq vs State Of Rajasthan (2024:Rj-Jp:20630) on 2 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:20630]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                        S.B. Criminal Miscellaneous Bail Application No.
                                                                4793/2024
                                   Mustaf     @      Mustafa        @     Aadil      S/o      Taufiq,   R/o
                                   Chundhika,         Police     Station       Tavdu,        District   Nuh
                                   Mewat (Haryana).                                          ----Petitioner
                                                                    Versus
                                   1.      State Of Rajasthan, Through Additional Public
                                           Prosecutor.

2. Ravi Shankar @ Ranishankar S/o Kanhaiyalal, R/o Sadar Dholpur, District Dholpur (Rajasthan). ----Respondents

For Petitioner(s) : Mr. Mohd. Shakir Khan, Adv.

                                   For                       : Mr. Babu Lal Nasuna, P.P.
                                   Respondent(s)               Ms. Bhanu Shree, Adv.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 02/05/2024 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 This bail application filed under Section 438 Cr.P.C. is dismissed as withdrawn with liberty as prayed for.

However, if the petitioner surrenders himself and files 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 /10

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