Ramkishan Saini Son Of Late Shri ... vs The State Of Rajasthan
2021 Latest Caselaw 2755 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous Bail Application No.
                                                                     9049/2021

                                    Ramkishan Saini Son Of Late Shri Bal Chand Saini, Aged About
                                    39 Years, Resident Of Kot Ka Mohalla, Chaksu, P.s. Chaksu,
                                    Jaipur, At Present R/o Infront Of Luckky Tent House, Shivam
                                    Nagar, Chandlai Road, Near Chandlai Puliya, Shivdaspura, P.s.
                                    Shivdaspura, Jaipur. (At Present In Central Jail, Jaipur)
                                                                                                        ----Petitioner
                                                                         Versus
                                    The State Of Rajasthan, Through P.p.
                                                                                                      ----Respondent

For Petitioner(s) : Mr. Rajesh Kumar Sharma, through VC For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

08/07/2021

Counsel for the petitioner does not want to press this bail

application, seeks liberty to move fresh bail application after

recording the statement of the principal eye witnesses- Anisha,

Akshay and Ashish.

Accordingly, this bail application is dismisses as withdrawn,

with liberty as prayed for.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /13

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