Shankar Lal vs State
2021 Latest Caselaw 11892 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Bail Cancellation Application No. 48/2021

Shankar Lal S/o Nathu Ji Gurjar, Aged About 34 Years, Rampuriya, Pur, Dist. Bhilwara (Raj.).

----Petitioner Versus

1. State, Through Pp

2. Harish Sharma S/o Ramratan @ Ratan Lal Sharma, Aged About 25 Years, Mujras, P.s. Karoi, Dist. Bhilwara (Raj.).

3. Shanti Lal S/o Devi Lal Gurjar, Aged About 21 Years, Mujras, P.s. Karoi, Dist. Bhilwara (Raj.).

----Respondents Connected With S.B. Criminal Bail Cancellation Application No. 47/2021 Shankar Lal S/o Nathu Ji Gurjar, Aged About 34 Years, Rampuriya, Pur, Dist. Bhilwara (Raj.).

----Petitioner Versus

1. State, Through Pp

2. Radheshyam S/o Sohan Lal Gurjar, Aged About 23 Years, Mujras, P.s. Karoi, Dist. Bhilwara (Raj.).

----Respondents

For Petitioner(s) : Mr Anil Singh Chouhan For Respondent(s) : Mr S.K. Bhati, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

29/07/2021

Learned counsel for the petitioner prays to withdraw present

Bail Cancellation Applications, with liberty to file Cancellation

Applications under Section 439 (2) CrPC before the Sessions

Judge.

(2 of 2) [CRLBC-48/2021]

Granting the liberty, both the Bail Cancellation Applications

are dismissed as withdrawn.

(SANJEEV PRAKASH SHARMA),J

107-108 MMA/-

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