Biharilal S/O Ramdayal vs The State Of Rajasthan
2021 Latest Caselaw 2661 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous Bail Application No.
                                                                  9224/2021

                                   Biharilal S/o Ramdayal, R/o Village Sanwaloda Purohitan Police
                                   Station Sadar Sikar Tehsil Dhod District Sikar (Raj.). (At Present
                                   Accused Confined In District Jail Sikar)
                                                                                                     ----Petitioner
                                                                      Versus
                                   The State Of Rajasthan, Through Public Prosecutor.
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Dushyant Singh Naruka through VC For Complainant(s) : Mr. Amit Singh Shekhawat present in the Court For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

06/07/2021

Counsel for the petitioner does not want to press the criminal

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

after recording of the statement of principal witnesses.

Accordingly, Criminal Misc. Bail Application is dismissed as

withdrawn with liberty as prayed for.

(PANKAJ BHANDARI),J

ARTI SHARMA /10

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