Chetan Kumar S/O Chandramohan vs State Of Rajasthan (2024:Rj-Jp:38588)
2024 Latest Caselaw 5768 Raj/2

Rajasthan High Court

Chetan Kumar S/O Chandramohan vs State Of Rajasthan (2024:Rj-Jp:38588) on 11 September, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:38588]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                                9950/2024

                                   Chetan Kumar S/o Chandramohan, Aged About 38
                                   Years, R/o Village Bamli, Police Station Sadar,
                                   Baran, District Baran (Raj.)
                                                                                             ----Petitioner
                                                                    Versus
                                   State Of Rajasthan, Through Pp
                                                                                         ----Respondent

For Petitioner(s) : Mr. Ajay Singh Yaduvanshi, Adv.

For : Mr. Jai Prakash Tiwari, Dy.

Respondent(s) G.A.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 11/09/2024 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 This bail application filed under Section 482 B.N.S.S is dismissed as withdrawn with liberty as prayed for.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 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 /305

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