Pradeep Verma @ Piyush S/O Ramgopal vs State Of Rajasthan (2024:Rj-Jp:3251)
2024 Latest Caselaw 383 Raj/2

Rajasthan High Court

Pradeep Verma @ Piyush S/O Ramgopal vs State Of Rajasthan (2024:Rj-Jp:3251) on 19 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:3251]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                                10715/2023
                                   Pradeep Verma @ Piyush S/o Ramgopal, Aged
                                   About 20 Years, R/o Village Roteda, Police Station
                                   Kapren, District Bundi, Presently Tenant Of House
                                   Of Gopal Bairwa, Bairwa Colony, Police Station
                                   Sanganer, Jaipur Metropolitan (East), Rajasthan.
                                   (At Present Confined At Central Jail Jaipur).
                                                                                             ----Petitioner
                                                                    Versus
                                   State Of Rajasthan, Through Pp                       ----Respondent

For Petitioner(s) : Mr. Umesh Dixit, Adv.

                                   For                       : Mr. Bhawani Shankar Sharma,
                                   Respondent(s)               P.P. &
                                                               Mr. Amit Kumar, Adv.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 19/01/2024 Learned counsel for the petitioner prays for withdrawal of this criminal misc. bail application with liberty to file afresh after recording the statement of victim.

In view of above, the criminal misc. bail application is dismissed as withdrawn with liberty as prayed for.

Learned trial Court is directed to record the statement of victim expeditiously preferably within a period of three months from the date of receipt of copy of this order, in accordance with law.

(UMA SHANKER VYAS),J DANISH USMANI /09

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