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Naresh vs State
2021 Latest Caselaw 18346 Raj

Citation : 2021 Latest Caselaw 18346 Raj
Judgement Date : 2 December, 2021

Rajasthan High Court - Jodhpur
Naresh vs State on 2 December, 2021
Bench: Manoj Kumar Garg

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15673/2021

Naresh S/o Amba Lal, Aged About 18 Years, B/c Meghwal, R/o Jemali, P.S. Sayara, Dist. Udaipur.

(At Present Lodged In Central Jail, Udaipur).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Ram Singh Rawal. For Respondent(s) : Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

02/12/2021

Learned counsel for the petitioner wants to withdraw this bail

application with liberty to file bail application afresh after filing of

the challan.

Accordingly, this Criminal Miscellaneous Bail Application is

dismissed as withdrawn with liberty as prayed for.

(MANOJ KUMAR GARG),J

82-prashant/-

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