Ramlal S/O Bheru Lal vs State Of Rajasthan
2022 Latest Caselaw 2443 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                     S.B. Criminal Miscellaneous 3rd Bail Application No. 20400/2021

                                    Ramlal S/o Bheru Lal, Aged About 24 Years, R/o Ban-Ka Kheda
                                    P.S. Kotdi, District Bhilwara, Raj.
                                    (At Present Confined At Central Jail, Kota)
                                                                                                       ----Petitioner
                                                                       Versus
                                    State of Rajasthan, Through P.P.
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Majhar Hussain, Advocate For Respondent(s) : Mr. S.K. Mahla, PP for the State

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

21/03/2022

Learned counsel for the petitioner seeks withdrawal of the

bail application with the liberty to move a fresh bail application

after the statement of the Seizing Officer is recorded in the trial.

Accordingly, the 3rd bail application is dismissed as withdrawn

with the liberty aforesaid.

Learned Trial Court is directed to record the statement of the

Seizing Officer at the earliest.

(FARJAND ALI),J

Mohita /16

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