Citation : 2024 Latest Caselaw 841 Raj/2
Judgement Date : 5 February, 2024
[2024:RJ-JP:5899]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
1244/2024
1. Devo S/o Vijjo, R/o Village Ghaunghora, Police
Station Kaithwada, Dist. Bharatpur. (At
Present Confined In Sub Jail, Deeg).
2. Sanjay S/o Kalu, R/o Village Ghaunghora,
Police Station Kaithwada, Dist. Bharatpur. (At
Present Confined In Sub Jail, Deeg).
----Petitioners
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Surendra Singh, Adv.
For : Mr. Ghan Shyam Singh
Respondent(s) Rathore, GA-cum-AAG &
Mr. Ankit Khandelwal, Adv.
HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order
05/02/2024
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application is dismissed as withdrawn with liberty as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 /48
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