Farooqh S/O Badlu vs State Of Rajasthan
2021 Latest Caselaw 2291 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                        S.B. Criminal Miscellaneous Bail Application No. 5484/2021

                                    Farooqh S/o Badlu, Aged About 47 Years, R/o Bubalhedi Police
                                    Station Pinganwa, District Nuh Mewat (Raj.)
                                    (At Present Accused In Judicial Custody At Sub Jail Kishangarh
                                    Bas, District Alwar)
                                                                                                       ----Petitioner
                                                                        Versus
                                    State Of Rajasthan, Through PP
                                                                                                     ----Respondent

For Petitioner(s) : Ms. Shweta Soni, Advocate for Mr. Azad Ahmed, Advocate For Respondent(s) : Mr. Laxman Meena, Public Prosecutor

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Judgment / Order

26/03/2021

Learned counsel for the petitioner submits that he may be

permitted to withdraw the petition with liberty to file a fresh bail

application after filing of the charge-sheet.

In view, thereof, the present petition is disposed of with

liberty as prayed for.

(MANOJ KUMAR VYAS),J

Priyanka/306

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