Irfan S/O Asgar @ Asagdeen vs State Of Rajasthan (2024:Rj-Jp:16339)
2024 Latest Caselaw 2584 Raj/2

Rajasthan High Court

Irfan S/O Asgar @ Asagdeen vs State Of Rajasthan (2024:Rj-Jp:16339) on 5 April, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:16339]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                            3713/2024

1.      Irfan S/o Asgar @ Asagdeen, Aged About 33
        Years, R/o Kherli Kaji, Jhopdi, Police Station
        Jurhara, Presently Resident Of Lalpur, Police
        Station Kaman, District Deeg. (At Present
        Accused Petitioner Confined In Sub Jail Deeg)
2.      Hasam @ Hasim @ Hassan S/o Sheru @ Sher
        Mohammad, Aged About 25 Years, R/o Hajari
        Vas Vilag, Police Station Kaman, District Deeg.
        (At Present Accused Petitioner Confined In
        Sub Jail Deeg).
                                                         ----Petitioners
                                Versus
State Of Rajasthan, Through PP
                                                     ----Respondent

For Petitioner(s) : Mr. Arvind Sharma, Adv., for Mr. Ankit Khandelwal, Adv.

For : Mr. Yashwant Kankhedia, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

05/04/2024

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.

[2024:RJ-JP:16339] (2 of 2) [CRLMB-3713/2024]

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application is dismissed as withdrawn with liberty as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 /205

Powered by TCPDF (www.tcpdf.org)