JAMTA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for petitioner-Jamta Ram S/o Teja Ram submits that S.B. Criminal Misc. Bail Application No. 7415/2019 preferred on behalf of petitioner-Jamta Ram S/o Teja Ram under Sec. 438 Cr.P.C. has become infructuous.

(2.) In view of the above submission, S.B. Criminal Misc. Bail Application No. 7415/2019 preferred on behalf of petitioner-Jamta Ram S/o Teja Ram is dismissed as having become infructuous.

(3.) Learned counsel for petitioner-Chhagan Lal S/o Aadaji, without arguing on merits, has submitted that he does not want to press S.B. Criminal Misc. Bail Application No. 6658/2019, however, seeks liberty for petitioner-Chhagan Lal S/o Aadaji to surrender before the trial court and also seeks direction to the trial court that if petitioner-Chhagan Lal S/o Aadaji files a regular bail application before it, the same may be decided expeditiously.