Atmaram S/O Sheojilal @ Mahipal vs State Of Rajasthan
2021 Latest Caselaw 2787 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous Bail Application No.
                                                                 10715/2021

                                   Atmaram S/o Sheojilal @ Mahipal, R/o Galya Kua (Dadoon) Ps
                                   Karwar Dist. Bundi Raj. (At Present Confined At Dist. Jail Bundi)
                                                                                                     ----Petitioner
                                                                      Versus
                                   State Of Rajasthan, Through Pp
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Sudarshan Kumar Laddha present in the Court For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

09/07/2021

Counsel for the petitioner does not want to press the present

criminal misc. bail application at this stage. He seeks liberty to file

fresh bail application after recording of statement of prosecutrix in

the Court.

Accordingly, Criminal Misc. Bail Application is dismissed as

withdrawn with liberty as prayed for.

(PANKAJ BHANDARI),J

ARTI SHARMA /56

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