Moolchand S/O Shri Shimbhudayal vs State Of Rajasthan
2022 Latest Caselaw 2399 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Criminal Appeal No. 272/2022

                                   Moolchand S/o Shri Shimbhudayal, Aged About 31 Years, R/o
                                   Maliyon Ki Dhani, Samda, Tehsil Mundawar, Police Station
                                   Harsora, District Alwar (Raj) (At Present Confined In Central Jail,
                                   Alwar)
                                                                                                        ----Appellant
                                                                        Versus
                                   1.       State Of Rajasthan, Through P.p
                                   2.       Victim W/o late Shri Rohitash, aged about 38 years, R/o
                                            village Hajipur ki Dhani, District Alwar at present residing
                                            behind NEB Police Station, Police Station NEB Alwar
                                            district Alwar (Raj.)
                                                                                                     ----Respondents

For Appellant(s) : Mr. Rajendra Singh Raghav For Respondent(s) : Mr. Aslam S.Khan For State : 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Accordingly, Criminal Appeal is dismissed as withdrawn with

liberty to the petitioner to file a fresh bail application after filing of

the charge-sheet.

(FARJAND ALI),J

ARTI SHARMA /83

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