Bahadur S/O Shri Saluram Ji Devasi vs State Of Rajasthan (2024:Rj-Jp:44316)
2024 Latest Caselaw 6214 Raj/2

Rajasthan High Court

Bahadur S/O Shri Saluram Ji Devasi vs State Of Rajasthan (2024:Rj-Jp:44316) on 22 October, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:44316]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                             12963/2024

Bahadur S/o Shri Saluram Ji Devasi, Aged About 32
Years, R/o         Sangri, M.i.d.c. Rajangaon Ganpati
Sirrur, Pune, Maharashtra.
                                                          ----Petitioner
                                 Versus
State Of Rajasthan, Through PP
                                                      ----Respondent

For Petitioner(s) : Mr. Abhimanyu Singh Sandu, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

22/10/2024

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 482

B.N.S.S. is dismissed as withdrawn with liberty as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

[2024:RJ-JP:44316] (2 of 2) [CRLMB-12963/2024]

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

YOGESH KUMAR /477

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