Liyakat S/O Hamida vs State Of Rajasthan (2024:Rj-Jp:21780)

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Rajasthan High Court

Liyakat S/O Hamida vs State Of Rajasthan (2024:Rj-Jp:21780) on 8 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:21780]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            5008/2024

Liyakat     S/o      Hamida,        Aged       About       22   Years,
Samsalka Nijd, Jodhpur, Police Station Pahari,
District    Deeg.        (At     Present        Accused-Petitioner
Confined In Sub Jail Deeg)
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through P.p.
                                                     ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 5071/2024 Mahendra Singh S/o Baldev Singh, Aged About 35 Years, R/o Sahsan, Police Station Jurhara, District Deeg (Rajasthan) (At Present Confined In District Jail, Deeg).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent S.B. Criminal Miscellaneous Bail Application No. 5305/2024 Rukmuddin @ Rukku S/o Rujdar, Aged About 37 Years, R/o Sahsan Thanna Jurehra District Deeg (That The Accused Petitioner Is Currently Confined At Deeg Jail In Judicial Custody Since 29/03/2024).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent (Downloaded on 09/05/2024 at 08:47:57 PM) [2024:RJ-JP:21780] (2 of 2) [CRLMB-5008/2024] For Petitioner(s) : Mr. Rajeev Surana, Sr. Adv., with Ms. Muskan Verma, Adv., Mr. Umang Jain, Adv., Mr. Anuj Rohila, Adv., Mr. Ankit Khandelwal, Adv., Mr. Girish Khandelwal, Adv., with Ms. Swati Sharma, Adv.

For : Mr. Sanjeev Mahala, P.P. Respondent(s) HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 08/05/2024 Learned counsel for petitioners pray for withdrawal of these criminal misc. bail applications with liberty to file fresh bail applications after filing of the charge sheet.

In view of above, these criminal misc. bail applications are dismissed as withdrawn with liberty as prayed for.

(UMA SHANKER VYAS),J DANISH USMANI /81-83 (Downloaded on 09/05/2024 at 08:47:57 PM) Powered by TCPDF (www.tcpdf.org)