Ashish Sain S/O Shri Ramgopal Sain vs State Of Rajasthan (2024:Rj-Jp:3731)
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Rajasthan High Court

Ashish Sain S/O Shri Ramgopal Sain vs State Of Rajasthan (2024:Rj-Jp:3731) on 23 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:3731]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                                627/2024

                                   Ashish Sain S/o Shri Ramgopal Sain, Aged About 30
                                   Years, R/o Village Niwana, P.s Govindgarh, District
                                   Jaipur Rural.
                                                                                            ----Petitioner
                                                                   Versus
                                   State Of Rajasthan, Through Pp
                                                                                        ----Respondent

For Petitioner(s) : Mr. Ravinder Kumar, Adv.

                                   For                      : Mr. Bhawani Shankar Sharma,
                                   Respondent(s)              P.P.

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

23/01/2024

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dismissed as withdrawn.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

DANISH USMANI /229

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