Sumit Singh Son Of Shri Radheshyam vs State Of Rajasthan
2022 Latest Caselaw 2400 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous Bail Application No.
                                                                    3453/2022

                                   Sumit Singh Son Of Shri Radheshyam, Aged About 35 Years, R/o
                                   Vill. Ritpur, P.s. Phagi, Distt. Jaipur Presently House No. 262
                                   Ground Floor, Devinagar P.s. Shyam Nagar Jaipur (Raj.) ( At
                                   Present Accused Petitioner Are Confined In Central Jail Jaipur)
                                                                                                        ----Petitioner
                                                                        Versus
                                   State Of Rajasthan, Through P.p.
                                                                                                      ----Respondent

For Petitioner(s) : Mr. Anurag Shukla For Respondent(s) : Mr. Chirag Arora through VC For State : Mr. S.K. Mahla, PP

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

16/03/2022

Counsel for the petitioner wants to withdraw the present

Criminal Misc. Bail Application.

Accordingly, the present Criminal Misc. Bail Application is

dismissed as withdrawn with liberty to the petitioner to file a fresh

bail application after filing of the challan.

(FARJAND ALI),J

ARTI SHARMA /78

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