Bheem Singh @ Jagdish S/O Shri ... vs State Of Rajasthan
2022 Latest Caselaw 2444 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                       S.B. Criminal Miscellaneous Bail Application No. 12550/2021

                                    Bheem Singh @ Jagdish S/o Shri Sukhram, Aged About 26
                                    Years, R/o Village Ukeri, PS Raini District Alwar Raj.
                                    (At Present In Sub Jail, Rajgarh, Alwar)
                                                                                                       ----Petitioner
                                                                       Versus
                                    The State of Rajasthan, Through PP
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Karanpal Singh, 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 complainant is examined in the trial.

Accordingly, the bail application is dismissed as withdrawn.

(FARJAND ALI),J

Mohita /6

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