Lakhan Sain S/O Shri Kaluram Sain vs State Of Rajasthan (2024:Rj-Jp:39199)
2024 Latest Caselaw 5812 Raj/2

Rajasthan High Court

Lakhan Sain S/O Shri Kaluram Sain vs State Of Rajasthan (2024:Rj-Jp:39199) on 17 September, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:39199]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                               8779/2024

                                   Lakhan Sain S/o Shri Kaluram Sain, Aged About 25
                                   Years, R/o Chithwadi, Meeno Ka Mohalla, Tehsil
                                   Chomu, District Jaipur.
                                                                                            ----Petitioner
                                                                   Versus
                                   State Of Rajasthan, Through Pp
                                                                                        ----Respondent

For Petitioner(s) : Mr. P.L. Sharma, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 17/09/2024 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 This bail application filed under Section 438 Cr.P.C./482 B.N.S.S. is dismissed as withdrawn with liberty as prayed for.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 /315

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