Lekhraj S/O Omprakash vs The State Of Rajasthan ...
2024 Latest Caselaw 786 Raj/2

Rajasthan High Court

Lekhraj S/O Omprakash vs The State Of Rajasthan ... on 1 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:5389]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                                667/2024

                                   Lekhraj S/o Omprakash, Aged About 33 Years, R/o
                                   Maharajpura, Police Station Mothpur, District Baran
                                   (Raj.) (At Present In Sub Jail Atru, Baran)
                                                                                            ----Petitioner
                                                                   Versus
                                   The State Of Rajasthan, Through Pp
                                                                                        ----Respondent

For Petitioner(s) : Mr. Jagdish Singh Chauhan, Adv.

For : Mr. Sher Singh Mahala, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

01/02/2024

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.

In view of above, the criminal misc. bail

application is dismissed as withdrawn with liberty as

aforesaid.

(UMA SHANKER VYAS),J

DANISH USMANI /72

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