Deen Mohammad @ Kala S/O Hameed vs State Of Rajasthan (2024:Rj-Jp:39314)
2024 Latest Caselaw 5834 Raj/2

Rajasthan High Court

Deen Mohammad @ Kala S/O Hameed vs State Of Rajasthan (2024:Rj-Jp:39314) on 18 September, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:39314]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                       S.B. Criminal Miscellaneous Bail Application No.
                                                               11260/2024
                                   Deen Mohammad @ Kala S/o Hameed, Aged About
                                   35 Years, R/o Devta, Tehsil And Police Station
                                   Kishangarh Bas, District Khairthal-Tijara. Rajasthan.
                                                                                            ----Petitioner
                                                                   Versus
                                   State Of Rajasthan, Through Pp
                                                                                        ----Respondent

For Petitioner(s) : Mr. Sumer Singh Ola, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 18/09/2024 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 This bail application filed under Section 438 Cr.P.C./482 of B.N.S.S. is dismissed as withdrawn with liberty as prayed for.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 /50

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