Chhotu Singh vs State
2021 Latest Caselaw 17645 Raj

(1 of 1) [CRLMB-15323/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15323/2021

1. Chhotu Singh S/o Kheem Singh, Aged About 20 Years, R/o Kalakot, P.S. Raipur, Dist. Pali.

(At Present Lodged In Dist. Jail, Pali).

2. Deep Singh S/o Sher Singh, Aged About 22 Years, R/o Pachanpura, P.S. Raipur, Dist. Pali.

(At Present Lodged In Dist. Jail, Pali).

----Petitioners Versus State of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Awar Dan Ujjwal. For Respondent(s) : Mr. Mahipal Vishnoi, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

24/11/2021

Learned counsel for the petitioners wants to withdraw this

Bail Application. However, he seeks liberty to file afresh after filing

of the challan.

Accordingly, this Criminal Miscellaneous Bail Application is

dismissed as withdrawn with liberty as prayed for.

(MANOJ KUMAR GARG),J

26-prashant/-

Powered by TCPDF (www.tcpdf.org)