Sawai Singh @ Sonu vs State Of Rajasthan
2021 Latest Caselaw 4818 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous 4th Bail Application No. 2561/2021

Sawai Singh @ Sonu S/o Shri Surendra Singh Ji, Aged About 24 Years, By Caste Rajpurohit, R/o Rungadi, P.s. Khinwada, Distt. Pali (Raj.). (Presently Lodged In Distt. Jail, Sirohi).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. M. S. Sisodiya For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/02/2021

Learned counsel for the petitioner has submitted that

he has inadvertently filed this bail application because

against the order of the trial court rejecting bail

application of the petitioner, the SB Criminal Misc. Bail

Application No.9935/2019 preferred on behalf of the

petitioner has already been dismissed by this Court on

21.8.2019. Learned counsel for the petitioner thus prayed

that he may be permitted to withdraw this fourth bail

application.

Accordingly, this fourth bail application is dismissed

as withdrawn.

(VIJAY BISHNOI),J

82-msrathore/-

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