Rajak S/O Shri Sube Khan vs State Of Rajasthan
2022 Latest Caselaw 7416 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                       S.B. Criminal Miscellaneous Bail Application No. 16059/2022

                                    Rajak S/o Shri Sube Khan, Aged About 35 Years, R/o Baroli, P.S.
                                    Govindgarh, District Alwar (At Present Confined In Central Jail
                                    Alwar)
                                                                                                      ----Petitioner
                                                                       Versus
                                    State Of Rajasthan, Through P.P.
                                                                                                    ----Respondent

For Petitioner(s) : Mr. Pradeep Kumar Sharma, Advocate For Respondent(s) : Mr. Chandragupta Chopra, PP for the State Mr. Girish Khandelwal, Advocate for complainant

HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Judgment / Order

22/11/2022

After arguing for some time, counsel for the petitioner wants

to withdraw the instant bail application and seeks liberty to file

fresh after submission of charge-sheet.

Hence, the bail application is dismissed with the liberty

aforesaid.

(ANOOP KUMAR DHAND),J

Mohita /91

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