Vikram Singh S/O Ishwarprasad Kashyap vs State Of Rajasthan (2024:Rj-Jp:42378)
2024 Latest Caselaw 6065 Raj/2

Rajasthan High Court

Vikram Singh S/O Ishwarprasad Kashyap vs State Of Rajasthan (2024:Rj-Jp:42378) on 8 October, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:42378]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                        11685/2024

                                   Vikram Singh S/o Ishwarprasad Kashyap, R/o
                                   Gopalgarh,  P.s. Manadawar   District Dausa
                                   Rajasthan.
                                                                                            ----Petitioner
                                                                   Versus
                                   State Of Rajasthan, Through Pp
                                                                                        ----Respondent

For Petitioner(s) : Mr. Abdul Rahim Khan, Adv.

                                   For                      : Mr. Devi Singh, P.P.
                                   Respondent(s)              Mr. Bhawani Singh, (C.I.),
                                                              PS- Dantaramgarh,
                                                              District- Sikar (Rajasthan)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 08/10/2024 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 This bail application filed under Section 438 Cr.P.C./482 of B.N.S.S. is dismissed as withdrawn with liberty as prayed for.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 /07

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