Monday, 08, Jun, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Sitaram S/O Laxminarayan vs The State Of Rajasthan ...
2024 Latest Caselaw 2492 Raj/2

Citation : 2024 Latest Caselaw 2492 Raj/2
Judgement Date : 4 April, 2024

Rajasthan High Court

Sitaram S/O Laxminarayan vs The State Of Rajasthan ... on 4 April, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:15900]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                        S.B. Criminal Miscellaneous Bail Application No.
                                                                 858/2024

                                   Sitaram S/o Laxminarayan, Aged About 34 Years,
                                   R/o Village Sureli Banetha, Police Station Banetha,
                                   District Tonk, Jaipur (Raj.) (Presently Confined In
                                   Central Jail, Tonk)
                                                                                             ----Petitioner
                                                                    Versus
                                   1.      The State Of Rajasthan, Through Pp
                                   2.      Xxxxx, Aged About 30 Years, R/o
                                                                                       ----Respondents

For Petitioner(s) : Mr. Shekhar Singh, Adv.

                                   For                       : Mr. Imran Khan, P.P. &
                                   Respondent(s)               Ms. Gauri Meena, Adv.


HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 04/04/2024

Learned counsel for the petitioner prays for

withdrawal of this criminal misc. bail application with

liberty to file afresh after recording the statement(s)

of the victim.

In view of above, the criminal misc. bail

application is dismissed as withdrawn with liberty as

prayed for.

Learned trial Court is directed to record the

statement of the victim expeditiously, in accordance

with law.

(UMA SHANKER VYAS),J DANISH USMANI /60

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter