Pappu Lal @ Veerbhan S/O Shri ... vs State Of Rajasthan
2022 Latest Caselaw 2398 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Criminal Appeal No. 385/2022

                                   Pappu Lal @ Veerbhan S/o Shri Ratanlal, Aged About 45 Years,
                                   R/o Village Bankya, Police Station Sultanpur, District Kota
                                   (Rajasthan)        (At    Present       Confined         At     Central     Jail,   Kota
                                   (Rajasthan)
                                                                                                             ----Appellant
                                                                           Versus
                                   1.       State Of Rajasthan, Through Public Prosecutor
                                   2.       Smt. Anokh Bai W/o Shri Rajendra Kumar, Aged About 34
                                            Years, R/o Village Bankya, Police Station Sultanpur,
                                            District Kota (Rajasthan)
                                                                                                        ----Respondents

For Appellant(s) : Mr. Mahesh Gupta Mr. Akhlesh Pareek For Respondent(s) : Mr. S.K. Mahala, PP

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

16/03/2022

Counsel for the appellant wants to withdraw the present

Criminal Appeal.

Accordingly, the present Criminal Appeal is dismissed as

withdrawn with liberty to the petitioner to file a fresh bail

application after change of circumstances.

(FARJAND ALI),J

ARTI SHARMA /88

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