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Amit Kumar S/O Shri Babulal vs State Of Rajasthan
2021 Latest Caselaw 1055 Raj/2

Citation : 2021 Latest Caselaw 1055 Raj/2
Judgement Date : 1 February, 2021

Rajasthan High Court
Amit Kumar S/O Shri Babulal vs State Of Rajasthan on 1 February, 2021
Bench: Pankaj Bhandari
                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous Bail Application No.
                                                                 15731/2020

                                   Amit Kumar S/o Shri Babulal, Aged About 26 Years, R/o
                                   Hamjapur Tehsil Behror Dist. Alwar At Present In Sub Jail Behror
                                                                                                     ----Petitioner
                                                                      Versus
                                   State Of Rajasthan, Through Pp
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Harendra Singh through VC For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

01/02/2021

Counsel for the petitioner does not want to press criminal

misc. bail application at this stage. He seeks liberty to file fresh

bail application after recording of the statement of Surendra.

Accordingly, Criminal Misc. Bail Application is dismissed as

withdrawn with liberty as prayed for.

(PANKAJ BHANDARI),J

ARTI SHARMA /48

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