HABEEB KHAN GAURAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) We are not passing any order on this special leave petition except giving breathing time to the petitioner to surrender before the appropriate Court within 15 days from today.

(2.) The special leave petition is disposed of.

(3.) However, application for grant of bail, if any, is filed by the petitioner before the appropriate Court, the Court may grant him bail, by imposing appropriate conditions, on the date of filing of the same, after considering his application on merits without being influenced by this order. Special Leave Petition disposed of.