Hardeep Singh Son Of Shri ... vs State Of Rajasthan ...
2023 Latest Caselaw 6514 Raj/2

                                   [2023:RJ-JP:33112]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                        S.B. Criminal Miscellaneous Bail Application No.
                                                               14195/2023

                                   Hardeep Singh Son Of Shri Kashmeeri Singh, Aged
                                   About 45 Years, Resident Of L-1/633, Akali Colony,
                                   Gurnam Nagar, Sw Road, Amritsar, Police Station B-
                                   Division      District      Amritsar,         Punjab        (Presently
                                   Confined In District Jail Alwar)
                                                                                            ----Petitioner
                                                                   Versus
                                   1.      State Of Rajasthan, Through P.p.
                                   2.      Santosh Kumar Gurjar Post Praharadhikari,
                                           Excise Police Station, Laxmangarh (Alwar)
                                                                                      ----Respondents

For Petitioner(s) : Mr. Aatish Jain, Adv.

                                   For                      : Mr. Imran Khan, P.P.
                                   Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

04/11/2023

Learned counsel for the petitioner prays for

withdrawal of this criminal misc. bail application with

liberty to file afresh after filing of the charge sheet.

In view of above, the criminal misc. bail

application is dismissed as withdrawn with liberty as

aforesaid.

(UMA SHANKER VYAS),J

DANISH USMANI /105

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