[email protected] S/O Shri Bhonda ... vs State Of Rajasthan
2021 Latest Caselaw 1274 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous Bail Application No.
                                                                     1414/2021

                                    [email protected] S/o Shri Bhonda Khan, Aged About 28 Years,
                                    R/o Khoyra Peepli Ps Kishangarhbas Dist. Alwar At Present In
                                    Central Jail Alwar
                                                                                                        ----Petitioner
                                                                         Versus
                                    State Of Rajasthan, Through The Pp
                                                                                                      ----Respondent

For Petitioner(s) : Mr. Harendra Singh, through VC For State : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

04/02/2021

Counsel for the petitioner does not want to press the bail

application, seeks liberty to move fresh bail application after filing

of the charge-sheet.

Accordingly, this Criminal Misc. Bail Application is dismissed

as withdrawn with liberty as prayed for.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /32

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