Amit Kumawat @ Chaju S/O Shri Ishwar Lal vs State Of Rajasthan (2024:Rj-Jp:15383)
2024 Latest Caselaw 2414 Raj/2

Rajasthan High Court

Amit Kumawat @ Chaju S/O Shri Ishwar Lal vs State Of Rajasthan (2024:Rj-Jp:15383) on 2 April, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:15383]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                                2203/2023

                                   Amit Kumawat @ Chaju S/o Shri Ishwar Lal, Aged
                                   About 28 Years, R/o Chapar Ki Dhani, Tan Achrol,
                                   Police Station Chandwaji, District Jaipur(Raj.) At
                                   Present The Petitioner Is Confined In Central Jail
                                   Jaipur.
                                                                                             ----Petitioner
                                                                    Versus
                                   State Of Rajasthan, Through P.p.
                                                                                         ----Respondent

For Petitioner(s) : Mr. Mohd. Umar Faruk, Adv. For : Mr. Sher Singh Mahala, P.P. Respondent(s)

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 with

liberty to file afresh if such an occasion arises in

future.

In view of above, the criminal misc. bail

application is dismissed as withdrawn with liberty as

prayed for.

(UMA SHANKER VYAS),J

DANISH USMANI /41

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