AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 118 wordsAshok Kumar Jain, J
None present for the petitioner.
Learned Public Prosecutor has submitted a report received from SHO Police Station Lohawat, District Jodhpur (Rural) wherein, it is indicated that the present petitioner who was granted interim bail for 15 days vide order dated 03.02.2023 has surrendered after availing the same. The report is taken on record.
A perusal of this report indicates that in compliance of the order dated 03.02.2023, the petitioner was released on interim bail for 15 days on 06.02.2023 and after availing the same, he had surrendered before the District Prison, Jaisalmer on 20.02.2023. Nothing survives for consideration by this Court in the present matter.
Accordingly, the present interim bail application is disposed of.