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Judgment
5 paragraphs · 93 wordsAfter hearing learned counsel for the petitioner through Video Call, I am not inclined to grant anticipatory bail to the petitioner, hence this bail
application is rejected.
However, the petitioner is permitted to surrender before the concerned trial Court on or before 06.05.2021 and file an application for bail under
Section 437 Cr.P.C. and it is expected from the concerned trial Court that the bail application will be decided on the same day.
Till 06.05.2021, the petitioner shall not be arrested in connection with FIR No.24/2021 registered at Police Station Bali, District Pali.