Omprakash S/O Shri Shankar vs State Of Rajasthan
2021 Latest Caselaw 1368 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous Bail Application No.
                                                                 14282/2020

                                   Omprakash S/o Shri Shankar, Aged About 50 Years, R/o Saimra
                                   Mafi Thana Rudawal Dist. Bharatpur Raj. (At Present Confined At
                                   Dist. Jail Bharatpur)
                                                                                                     ----Petitioner
                                                                      Versus
                                   State Of Rajasthan, Through Pp
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Abdul Rahim Khan For Respondent(s) : Mr. Yogesh Singhal For State : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

08/02/2021

Counsel for the petitioner does not want to press the misc.

bail application. He seeks liberty to file fresh bail application after

recording of the statement of principal witnesses i.e. Ganga Singh,

Sudhir, Jai Singh and Vijendra.

Accordingly, Criminal Misc. Bail Application is dismissed as

withdrawn with liberty as prayed for.

(PANKAJ BHANDARI),J

ARTI SHARMA /15

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