Ramhans S/O Brajmohan vs State Of Rajasthan ...
2023 Latest Caselaw 5807 Raj/2

Citation : 2023 Latest Caselaw 5807 Raj/2
Judgement Date : 10 October, 2023

Rajasthan High Court

Ramhans S/O Brajmohan vs State Of Rajasthan ... on 10 October, 2023

Bench: Uma Shanker Vyas

                                   [2023:RJ-JP:28221]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                               11901/2023
                                   Ramhans S/o Brajmohan, Aged About 35 Years, R/o
                                   Village    Pahadi,       Police     Station       Baalghat,     Tehsil
                                   Todabheem, District Karauli (Rajasthan) At Present
                                   Posted As Assistant Engineer (Construction) Office,
                                   Commissioner,            Nagar         Nigam,            Kota   North
                                   (Rajasthan) (At Present Confined In Central Jail,
                                   Kota)
                                                                                            ----Petitioner
                                                                   Versus
                                   State Of Rajasthan, Through Pp                      ----Respondent

For Petitioner(s) : Mr. Girish Khandelwal, Adv.

                                   For                      : Mr. Laxman Meena, P.P.
                                   Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 10/10/2023 Learned Public Prosecutor has submitted the report wherein, it has been mentioned that victim/complainant(s) has been informed. The same is taken on record. Despite that, no one is present on behalf of the victim/complainant(s). Thus, service is treated as complete.

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 bail application is dismissed as withdrawn with liberty as aforesaid.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 /82