Gaurav Mehar S/O Santoshilal vs State Of Rajasthan (2024:Rj-Jp:5963)
2024 Latest Caselaw 861 Raj/2

Rajasthan High Court

Gaurav Mehar S/O Santoshilal vs State Of Rajasthan (2024:Rj-Jp:5963) on 5 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:5963]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                               5313/2023

                                   Gaurav Mehar S/o Santoshilal, Aged About 20
                                   Years, R/o Gangwana, P.s. Mehwa, District Dausa.
                                                                                            ----Petitioner
                                                                   Versus
                                   State Of Rajasthan, Through PP
                                                                                        ----Respondent

For Petitioner(s) : Mr. Surya Prakash Sharma, Adv.

For : Mr. Babu Lal Nasuna, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

05/02/2024

Learned counsel for the petitioner prays for

withdrawal of this criminal misc. bail application.

In view of above, the criminal misc. bail

application filed under Section 438 Cr.P.C. is

dismissed as withdrawn.

(UMA SHANKER VYAS),J

YOGESH KUMAR /01

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