Tarif S/O Rahmat vs State Of Rajasthan (2024:Rj-Jp:16575)
2024 Latest Caselaw 2672 Raj/2

Rajasthan High Court

Tarif S/O Rahmat vs State Of Rajasthan (2024:Rj-Jp:16575) on 8 April, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:16575]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                             4011/2024

1.      Tarif S/o Rahmat, Aged About 32 Years, R/o
        Bichhor, Police Station Bichhor, District Nuh
        Mewat, Haryana. Presently Resident Of Village
        Dharmshala, Police Station Kaithwada, District
        Deeg. (At Present Accused Petitioner Confined
        In Sub Jail Deeg).
2.      Alimohammad S/o Rahmat, Aged About 36
        Years, R/o Bichhor, Police Station Bichhor,
        District     Nuh       Mewat,         Haryana.         Presently
        Resident Of Village Dharmshala, Police Station
        Kaithwada, District Deeg. (At Present Accused
        Petitioner Confined In Sub Jail Deeg).
                                                          ----Petitioners
                                 Versus
State Of Rajasthan, Through PP
                                                      ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No.

1. Khaleel S/o Samsuddin, Aged About 50 Years, R/o Ahamadbas, Police Station Ferozpur Jhirka, District Nuh, Mewat (Presently Confined In Jail District Deeg).

2. Tasleem S/o Khaleel, Aged About 26 Years, R/o Ahamadbas, Police Station Ferozpur Jhirka, District Nuh, Mewat (Presently Confined In Jail District Deeg).

3. Nazir S/o Khaleel, Aged About 20 Years, R/o Ahamadbas, Police Station Ferozpur Jhirka, District Nuh, Mewat (Presently Confined In Jail District Deeg).

[2024:RJ-JP:16575] (2 of 2) [CRLMB-4011/2024]

4. Alamdeen S/o Mohammad Khan, R/o Hajibas, Police Khaithwada, District Deeg (Presently Confined In Jail District Deeg)

----Petitioners Versus State Of Rajasthan, Through PP

----Respondent

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

Mr. Kailash Chandra Sharma, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

08/04/2024

Learned counsels for the petitioners pray for

withdrawal of these criminal misc. bail applications

with liberty to file afresh after filing of the charge-

sheet.

In view of the above, these criminal misc. bail

applications are dismissed as withdrawn with liberty

as prayed for.

A copy of this order be placed in connected file.

(UMA SHANKER VYAS),J

YOGESH KUMAR /169-170

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