Maghar Singh S/O Jangsingh vs State Of Rajasthan (2024:Rj-Jp:16554)
2024 Latest Caselaw 2705 Raj/2

Rajasthan High Court

Maghar Singh S/O Jangsingh vs State Of Rajasthan (2024:Rj-Jp:16554) on 8 April, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:16554]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                                3837/2024

                                   Maghar Singh S/o Jangsingh, Aged About 50 Years,
                                   R/o Rohtikhas Police Station Nabha Sadar District
                                   Patiala Punjab. (At Present Confined In Sub Jail
                                   Chhabra District Baran (Raj.).
                                                                                             ----Petitioner
                                                                    Versus
                                   State Of Rajasthan, Through PP
                                                                                         ----Respondent

For Petitioner(s) : Mr. Naresh Kumar Singhal, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

08/04/2024

Learned counsel for the petitioner prays for

withdrawal of this criminal misc. bail application with

liberty to file a fresh bail application if any occasion

arises in future.

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application is dismissed as withdrawn with liberty as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 /158

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