Virendra Chouhan @ Bghela @ Rangila S/O ... vs State Of Rajasthan (2024:Rj-Jp:15616)
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Rajasthan High Court

Virendra Chouhan @ Bghela @ Rangila S/O ... vs State Of Rajasthan (2024:Rj-Jp:15616) on 3 April, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:15616]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                                3879/2024

                                   Virendra Chouhan @ Bghela @ Rangila S/o Devi
                                   Chouhan, R/o Village Ajijpur Khadsra, Police Station
                                   Rsada,      Janpath,        District      Baliya          Saray   Bharti,
                                   Uttarpredesh. (Presently Confined In Central Jail
                                   Jaipur).
                                                                                              ----Petitioner
                                                                    Versus
                                   State Of Rajasthan, Through PP
                                                                                         ----Respondent

For Petitioner(s) : Ms. Anisha Yadav, Adv., for Mr. Rajendra Prasad Yadav, Adv.

For : Mr. S.S. Mehla, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

03/04/2024

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 the above, the criminal misc. bail

application is dismissed as withdrawn with liberty as

prayed for.

(UMA SHANKER VYAS),J

YOGESH KUMAR /129

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