Rajaram S/O Jagdish Meena vs State Of Rajasthan (2024:Rj-Jp:38619)
2024 Latest Caselaw 5772 Raj/2

Rajasthan High Court

Rajaram S/O Jagdish Meena vs State Of Rajasthan (2024:Rj-Jp:38619) on 11 September, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:38619]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                             10595/2024

Rajaram S/o Jagdish Meena, Aged About 42 Years,
R/o Village Kolya Dhani Prahladpura, Mirjapura
(Dausa).
                                                          ----Petitioner
                                 Versus
State Of Rajasthan, Through PP
                                                      ----Respondent

For Petitioner(s) : Mr. Mohar Pal Meena, Adv. For : Mr. Jaiprakash Tiwari, Dy. GA Respondent(s)

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B.N.S.S. is dismissed as withdrawn with liberty as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

[2024:RJ-JP:38619] (2 of 2) [CRLMB-10595/2024]

decide the bail application of the petitioner preferably

on the same day, in accordance with law.

(UMA SHANKER VYAS),J

YOGESH KUMAR /326

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