Ajeet Singh Shekhawat Son Of Shri ... vs State Of Rajasthan (2024:Rj-Jp:22452)
2024 Latest Caselaw 3926 Raj/2

Rajasthan High Court

Ajeet Singh Shekhawat Son Of Shri ... vs State Of Rajasthan (2024:Rj-Jp:22452) on 13 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:22452]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

        S.B. Criminal Appeal (Sb) No. 880/2024

Ajeet Singh Shekhawat Son Of Shri Rajendra Singh
Shekhawat, Aged About 30 Years, Resident Of
House No. 408, Amar Nagar -C, Gali No. 5, Sirsi
Road, Panchyawala Jaipur
                                                         ----Appellant
                                Versus
1.     State Of Rajasthan, Through PP
2.     Niraj Prakash Verma Son Of Shri Omprakash
       Verma, Aged About 40 Years, Resident Of
       406, Amar Nagar-C, Panchyawala Sirsi Road,
       Jaipur
                                                   ----Respondents

For Appellant(s) : Mr. Harendra Singh, Adv.

Mr. Shivam Sharma, Adv.

For                      : Mr. Sanjeev Mehla, P.P.
Respondent(s)              Mr. Kamal Singh, Adv.
                           Mr. Imran Khan, Adv.

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

13/05/2024

After arguing at some length, learned counsels

for the petitioner seek permission of this Court to

withdraw this Criminal appeal filed under Section 14-

A of the SC & ST Act with liberty to him to surrender

before the concerned trial Court.

Permission as sought for is granted.

[2024:RJ-JP:22452] (2 of 2) [CRLAS-880/2024]

This Criminal appeal filed under Section 14-A of

the SC & ST Act is dismissed as withdrawn with

liberty as prayed for.

However, if the petitioner surrenders himself

and files the bail application before the concerned

trial Court, it is expected from the concerned trial

Court to decide the bail application of the petitioner

preferably on the same day, in accordance with law.

(UMA SHANKER VYAS),J

YOGESH KUMAR /16

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