Virendra Singh Rathore S/O Shri ... vs State Of Rajasthan (2024:Rj-Jp:15459)
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Rajasthan High Court

Virendra Singh Rathore S/O Shri ... vs State Of Rajasthan (2024:Rj-Jp:15459) on 2 April, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:15459]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                               1751/2024

                                   Virendra Singh Rathore S/o Shri Fatehsingh, Aged
                                   About 56 Years, R/o Village Barnel, 14, Brahmano
                                   Ka Bas, Police Station Badi Khatu, Tehsil Jayal,
                                   District Nagaur At Present Resident Of Plot No. 51A,
                                   Balaji Vihar, 51, Neeyat Royalcity, Kalwar Road,
                                   Police Station Kalwar, Jaipur West. (At Present
                                   Confined At Central Jail, Jaipur).
                                                                                            ----Petitioner
                                                                   Versus
                                   State Of Rajasthan, Through Pp
                                                                                        ----Respondent

For Petitioner(s) : Mr. Kuldeep Aswal, Adv. For : Mr. Sher Singh Mahala, P.P. & Respondent(s) Mr. Neeraj Sharma, Adv., with Mr. Sandeep Pathak, Adv.

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

02/04/2024

Learned counsel for the petitioner prays for

withdrawal of this criminal misc. bail application.

In view of above, the criminal misc. bail

application is dismissed as withdrawn.

(UMA SHANKER VYAS),J

DANISH USMANI /104

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