Shyoraj @ Sadda S/O Bhairulal vs State Of Rajasthan (2024:Rj-Jp:5454)
2024 Latest Caselaw 762 Raj/2

Rajasthan High Court

Shyoraj @ Sadda S/O Bhairulal vs State Of Rajasthan (2024:Rj-Jp:5454) on 1 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:5454]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                        S.B. Criminal Miscellaneous Bail Application No.
                                                                780/2024

                                   1.      Shyoraj @ Sadda S/o Bhairulal, R/o Rambha,
                                           Police Station Niwai, District Tonk. (At Present
                                           Confined In District Jail Tonk, District Tonk).
                                   2.      Siyaram S/o Kishanlal, R/o Rambha, Police
                                           Station     Niwai,      District      Tonk.       (At   Present
                                           Confined In District Jail Tonk, District Tonk).
                                   3.      Rambilas            S/o           Harinarayan,               R/o
                                           Ramkishanpura @ Kacholiya, Police Station
                                           Piplu, District Tonk. (At Present Confined In
                                           District Jail Tonk, District Tonk)
                                                                                            ----Petitioners
                                                                   Versus
                                   State Of Rajasthan, Through Pp
                                                                                        ----Respondent

For Petitioner(s) : Mr. Ravindra Kumar Paliwal, Adv.

For : Mr. Sher Singh Mahala, P.P. & Respondent(s) Mr. Suresh Gurjar, Adv.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 01/02/2024

Learned counsel for petitioners prays for

withdrawal of this criminal misc. bail application with

liberty to file afresh after filing of the charge sheet.

In view of above, the criminal misc. bail

application is dismissed as withdrawn with liberty as

aforesaid.

(UMA SHANKER VYAS),J DANISH USMANI /85

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