Ajru @ Ajruddin @ Anjum Son Of Pahlu vs State Of Rajasthan
2021 Latest Caselaw 2906 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous Bail Application No.
                                                                 10922/2021

                                   Ajru @ Ajruddin @ Anjum Son Of Pahlu, Aged About 21 Years,
                                   Resident Of Gangora, Police Station Pahari, District Bharatpur
                                   (Raj.). (Presently Confined In Sub Jail, Deeg).
                                                                                                     ----Petitioner
                                                                      Versus
                                   State Of Rajasthan, Through P.p.
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Ankit Khandelwal present in the Court For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

13/07/2021

Counsel for the petitioner does not want to press the criminal

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

bail application after filing of the charge-sheet.

Accordingly, Criminal Misc. Bail Application is dismissed as

withdrawn with liberty as prayed for.

(PANKAJ BHANDARI),J

ARTI SHARMA /65

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