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Surjeet Singh Alias Gul Khan Alias ... vs State Of Rajasthan
2021 Latest Caselaw 2996 Raj/2

Citation : 2021 Latest Caselaw 2996 Raj/2
Judgement Date : 16 July, 2021

Rajasthan High Court
Surjeet Singh Alias Gul Khan Alias ... vs State Of Rajasthan on 16 July, 2021
Bench: Pankaj Bhandari
                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous Bail Application No.
                                                                    11105/2021

                                    Surjeet Singh Alias Gul Khan Alias Bablu S/o Malakram, R/o
                                    Kharka Police Station Gulha District Kethal (Haryana) (At Present
                                    In District Jail Jhalawar)
                                                                                                        ----Petitioner
                                                                         Versus
                                    State Of Rajasthan, Through Pp
                                                                                                      ----Respondent

For Petitioner(s) : Mr. Ali Mohammed Khan, through VC For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

16/07/2021

Counsel for the petitioner does not want to press the bail

application, seeks liberty to move fresh bail application after

recording the statement of the Seizure Officer.

Accordingly, this bail application is dismissed as withdrawn

with liberty as prayed for.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /38

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