Aasmohammed S/O Mahtab vs State Of Rajasthan (2024:Rj-Jp:44315)
2024 Latest Caselaw 6210 Raj/2

Rajasthan High Court

Aasmohammed S/O Mahtab vs State Of Rajasthan (2024:Rj-Jp:44315) on 22 October, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:44315]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            12846/2024

1.      Aasmohammed S/o Mahtab, Aged About 40
        Years, R/o Kaduki, P.s. Dehra, District Alwar.
2.      Usman S/o Abdul, Aged About 65 Years, R/o
        Chirkhana, P.s. Sadar, District Alwar.
3.      Majlis S/o Usman, Aged About 38 Years, R/o
        Chirkhana, P.s. Sadar, District Alwar.
4.      Saud S/o Bhondu, Aged About 55 Years, R/o
        Meena Ka Bas, Badoda Mev, P.s. Badoda Mev,
        District Alwar
5.      Khurshidan W/o Taarun, Aged About 55 Years,
        R/o Meena Ka Bas, Badoda Mev, P.s. Badoda
        Mev, District Alwar
6.      Misra W/o Saud, Aged About 52 Years, R/o
        Meena Ka Bas, Badoda Mev, P.s. Badoda Mev,
        District Alwar
7.      Tayyab S/o Bhondu, Aged About 62 Years, R/o
        Meena Ka Bas, Badoda Mev, P.s. Badoda Mev,
        District Alwar
8.      Sahil S/o Saud, Aged About 25 Years, R/o
        Meena Ka Bas, Badoda Mev, P.s. Badoda Mev,
        District Alwar
9.      Munfed S/o Saud, Aged About 32 Years, R/o
        Meena Ka Bas, Badoda Mev, P.s. Badoda Mev,
        District Alwar
10.     Aarif S/o Taarun, Aged About 32 Years, R/o
        Meena Ka Bas, Badoda Mev, P.s. Badoda Mev,
        District Alwar
                                                         ----Petitioners
                                Versus
State Of Rajasthan, Through PP
                                                     ----Respondent

[2024:RJ-JP:44315] (2 of 2) [CRLMB-12846/2024]

For Petitioner(s) : Mr. Tanmay Dhand, Adv.

                                   For                       : Mr. Devi Singh, P.P.
                                   Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

22/10/2024

After arguing at some length, learned counsel

for the petitioners seeks permission of this Court to

withdraw this anticipatory bail application with liberty

to them to surrender before the concerned Court.

Permission as sought for is granted.

This bail application filed under Section 482

B.N.S.S. is dismissed as withdrawn with liberty as

prayed for.

However, if the petitioners surrender

themselves and file the bail application before the

concerned Court, it is expected from the concerned

court to decide the bail application of the petitioners

preferably on the same day, in accordance with law.

(UMA SHANKER VYAS),J

YOGESH KUMAR /476

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