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Urmila Devi W/O Krishna Kumar vs State Of Rajasthan
2022 Latest Caselaw 2445 Raj/2

Citation : 2022 Latest Caselaw 2445 Raj/2
Judgement Date : 21 March, 2022

Rajasthan High Court
Urmila Devi W/O Krishna Kumar vs State Of Rajasthan on 21 March, 2022
Bench: Farjand Ali
                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                       S.B. Criminal Miscellaneous Bail Application No. 11125/2021

                                    Urmila Devi W/o Krishna Kumar, Aged About 32 Years, R/o Gram
                                    Goneda PS Paniyala District Jaipur Rural Raj. Presently Residing
                                    At Ward No. 21 Meena Mohalla Behrod District Alwar Raj.
                                    (At Present Accused Petitioner Is Confined In District Jail Alwar)
                                                                                                       ----Petitioner
                                                                       Versus
                                    State of Rajasthan, Through PP
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Manoj Kumar Agrawal, 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 renew the prayer after the

examination of material witnesses who have nexus with the

allegations against the crime.

Accordingly, the bail application is dismissed as withdrawn.

(FARJAND ALI),J

Mohita /5

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