Fakrudiin @ Pappu Son Of Shri ... vs State Of Rajasthan ...
2023 Latest Caselaw 2176 Raj/2

                                   [2023/RJJP/002702]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                               1328/2023

                                   Fakrudiin @ Pappu Son of Shri Nasruddin, Resident
                                   Of Gali No. 2, Chawani Ramchandra Puliya Ke Pass,
                                   Police Station Gumanpura, At Presently Barji Ghat,
                                   Jamat Khane Ke Piche, P.s. Makbara, District Kota
                                   (Raj.) (Presently Confined In District Jail Kota)
                                                                                           ----Petitioner
                                                                  Versus
                                   State of Rajasthan, Through P.p.
                                                                                        ----Respondent

For Petitioner(s) : Mr. Pawan Kumar Verma, Adv. For : Mr. Ghan Shyam Singh Respondent(s) Rathore, GA-cum-AAG, through VC

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

14/02/2023

Learned counsel for the petitioner prays for

withdrawal of this bail application with liberty to file

afresh.

In view of above, the bail application is

dismissed as withdrawn with liberty as aforesaid.

(UMA SHANKER VYAS),J

DANISH USMANI /51

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