Gopal Son Of Sheojilal vs State Of Rajasthan (2023:Rj-Jp:40924)
2023 Latest Caselaw 6866 Raj/2

Rajasthan High Court

Gopal Son Of Sheojilal vs State Of Rajasthan (2023:Rj-Jp:40924) on 21 December, 2023

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2023:RJ-JP:40924]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                     S.B. Criminal Miscellaneous II Bail Application No.
                                                               12739/2023
                                   Gopal Son Of Sheojilal, Aged About 27 Years,
                                   Resident       Of    Borkheda,         Police      Station       Hindoli,
                                   District Bundi (Rajasthan) (At Present Confined At
                                   District Jail-Bundi)
                                                                                             ----Petitioner
                                                                   Versus
                                   1.     State Of Rajasthan, Through P.p.
                                   2.     Victim, R/o
                                                                                      ----Respondents

For Petitioner(s) : Mr. Sudarshan Kumar Laddha, Adv.

For : Mr. Atul Sharma, P.P. & Respondent(s) Mr. Pushpendra Sharma, Adv.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 21/12/2023

Learned counsel for the petitioner prays for

withdrawal of this criminal misc. second bail

application.

In view of above, the criminal misc. second bail

application is dismissed as withdrawn.

Learned trial Court is directed to conclude the

trial expeditiously preferably within six months from

the date of receipt of copy of this order, in

accordance with law.

(UMA SHANKER VYAS),J DANISH USMANI /05

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