Shrimohan Yogi S/O Sh. Kamlesh Yogi vs The State Of Rajasthan ...
2024 Latest Caselaw 489 Raj/2

Rajasthan High Court

Shrimohan Yogi S/O Sh. Kamlesh Yogi vs The State Of Rajasthan ... on 23 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:3921]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                             167/2024
1.      Shrimohan Yogi S/o Sh. Kamlesh Yogi, Aged
        About 35 Years, R/o Patpari, Police Station
        Kailadevi,       District        Karauli.        (At    Present
        Confined In Central Jail, Jaipur).
2.      Ramkalyan Bairwa @ Ramkilan S/o Sh. Gopi
        Bairwa, Aged About 49 Years, R/o Village
        Cheeri Ki Narauli, Police Station Kailadevi,
        District    Karauli.      (At     Present         Confined    In
        Central Jail Jaipur)
3.      Meena Devi @ Sita W/o Rishikesh Meena,
        Aged About 28 Years, R/o Village Kagdada,
        Police Station Karanpur, District Karauli, At
        Present Tenant At Bombay Wali Dharmshala,
        Kailadevi,      Police     Station       Kailadevi      District
        Karauli. (At Present Confined In Central Jail,
        Jaipur).
                                                         ----Petitioners
                                Versus
The State Of Rajasthan, Through Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Ravindra Kumar Tomar, Adv. & Mr. Abdul Rahim Khan, Adv. For : Mr. Mahendra Meena, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 23/01/2024

Learned counsel for petitioners pray for

withdrawal of this criminal misc. bail application with

liberty to file afresh after filing of the charge sheet.

[2024:RJ-JP:3921] (2 of 2) [CRLMB-167/2024]

In view of above, the criminal misc. bail

application is dismissed as withdrawn with liberty as

aforesaid.

(UMA SHANKER VYAS),J

DANISH USMANI /108

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