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Judgment
4 paragraphs · 121 wordsKuldeep Mathur, J
Learned counsel for the petitioners does not want to press this anticipatory bail application but seeks liberty that the petitioners may be permitted to surrender before the trial court and file an application for bail.
Accordingly, the instant application for anticipatory bail is dismissed as not pressed. The petitioners are directed to surrender before the trial court on or before 01.07.2024 and file an application for bail. It is expected from the trial Court that the bail application will be decided as expeditiously as possible.
Till 1.07.2024, the petitioners shall not be arrested in connection with FIR No.11/2024, registered at Police Station Padampur, District Sri Ganganagar for the offences under Sections 323, 458 and 143 of the IPC.