Bhura Ram vs State Of Rajasthan
2021 Latest Caselaw 10176 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6699/2021

Bhura Ram S/o Shri Thawara Ram, Aged About 35 Years, R/o Khara-Fali, Kiyara P.s. Aburoad Sada, Tehsil Aburoad, Distt. Sirohi (Raj.) (Presently Lodged In Sub Jail-Aburoad, Distt. Sirohi)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr Shambhoo Singh For Respondent(s) : Mr Anil Joshi, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

06/07/2021

Learned counsel for the petitioner prays to withdraw the bail

application at this stage, with liberty to file fresh after the

statement of eyewitnesses.

Granting the liberty prayed for, the bail application is

dismissed as withdrawn.

(SANJEEV PRAKASH SHARMA),J

18-MMA/-

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