Devraj Kharol S/O Sitaram vs State Of Rajasthan (2024:Rj-Jp:15495)
2024 Latest Caselaw 2465 Raj/2

Rajasthan High Court

Devraj Kharol S/O Sitaram vs State Of Rajasthan (2024:Rj-Jp:15495) on 3 April, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:15495]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                        S.B. Criminal Miscellaneous Bail Application No.
                                                               2536/2024

                                   1.      Devraj Kharol S/o Sitaram, R/o Main Road,
                                           Kushayata
                                   2.      Dharamraj         Kumawat          S/o      Gogaram,         R/o
                                           Surajpura, Kushayata
                                   3.      Maniraj Meena S/o Bhagchand Meena, R/o
                                           Kushayata, P.s. Sawar, District Kekri (Raj.)
                                                                                            ----Petitioners
                                                                   Versus
                                   State Of Rajasthan, Through Public Prosecutor.

----Respondent

For Petitioner(s) : Mr. Ankit Sharma, Adv. For : Mr. Sher Singh Mahala, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

03/04/2024

Learned counsel for petitioners prays for

withdrawal of this criminal misc. bail application.

In view of above, the criminal misc. bail

application filed under Section 438 Cr.P.C. is

dismissed as withdrawn.

(UMA SHANKER VYAS),J

DANISH USMANI /179

Powered by TCPDF (www.tcpdf.org)