Mahadeva Meena S/O Bachchu Singh Meena vs State Of Rajasthan (2024:Rj-Jp:20929)
2024 Latest Caselaw 3505 Raj/2

Rajasthan High Court

Mahadeva Meena S/O Bachchu Singh Meena vs State Of Rajasthan (2024:Rj-Jp:20929) on 3 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:20929]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                                4375/2024

                                   Mahadeva Meena S/o Bachchu Singh Meena, Aged
                                   About 48 Years, R/o Khedisish Police Station Sadar
                                   Hindaun, District Karauli Rajasthan.
                                                                                             ----Petitioner
                                                                    Versus
                                   State Of Rajasthan, Through Pp
                                                                                         ----Respondent

For Petitioner(s) : Mr. Pradeep Sharma, Adv.

                                   For                       : Mr. Babu Lal Nasuna, P.P.
                                   Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 03/05/2024 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 This bail application filed under Section 438 Cr.P.C. is dismissed as withdrawn with liberty as prayed for.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 /09

Powered by TCPDF (www.tcpdf.org)