Deenu S/O Kallu vs State Of Rajasthan (2024:Rj-Jp:39197)
2024 Latest Caselaw 5810 Raj/2

Rajasthan High Court

Deenu S/O Kallu vs State Of Rajasthan (2024:Rj-Jp:39197) on 17 September, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:39197]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                        S.B. Criminal Miscellaneous Bail Application No.
                                                                7853/2024
                                   1.      Deenu S/o Kallu, R/o Village Bilond, Police
                                           Station Kaman, District Deeg.
                                   2.      Deendar S/o Kallu, R/o Village Bilond, Police
                                           Station Kaman, District Deeg.
                                   3.      Navab S/o Kallu, R/o Village Bilond, Police
                                           Station Kaman, District Deeg.
                                                                                             ----Petitioners
                                                                    Versus
                                   State Of Rajasthan, Through Pp
                                                                                         ----Respondent

For Petitioner(s) : Mr. Ankit Khandelwal, Adv.

                                   For                       : Mr. Devi Singh, P.P.
                                   Respondent(s)               Mr. Aslam S. Khan, Adv.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 17/09/2024 After arguing at some length, learned counsel for 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 This bail application filed under Section 438 Cr.P.C. is dismissed as withdrawn with liberty as prayed for.

However, if 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 petitioners preferably on the same day, in accordance with law.

(UMA SHANKER VYAS),J DANISH USMANI /308

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