Harikishan S/O Gopal vs State Of Rajasthan (2024:Rj-Jp:38620)
2024 Latest Caselaw 5771 Raj/2

Rajasthan High Court

Harikishan S/O Gopal vs State Of Rajasthan (2024:Rj-Jp:38620) on 11 September, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:38620]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                             10623/2024

1.      Harikishan S/o Gopal, Aged About 26 Years,
        R/o Mandawar, P.s. Baroni District Tonk (Raj.)
2.      Surendra S/o Ramlal, Aged About 19 Years,
        R/o Shivad, P.s. Chauth Ka Barwara, District
        Sawai Madhopur.
                                                          ----Petitioners
                                 Versus
State Of Rajasthan, Through Pp
                                                      ----Respondent

For Petitioner(s) : Mr. Tanay Jain, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

11/09/2024

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B.N.S.S. is dismissed as withdrawn with liberty as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

[2024:RJ-JP:38620] (2 of 2) [CRLMB-10623/2024]

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 /329

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