Hafiz S/O Sheru vs State Of Rajasthan (2024:Rj-Jp:4945)
2024 Latest Caselaw 693 Raj/2

Rajasthan High Court

Hafiz S/O Sheru vs State Of Rajasthan (2024:Rj-Jp:4945) on 30 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:4945]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                               1076/2024

                                   Hafiz S/o Sheru, R/o Gavdi, Police Station Jurhara,
                                   District Deeg (Raj.) (At Present Accused Petitioner
                                   Confined In Sub Jail Deeg)
                                                                                            ----Petitioner
                                                                   Versus
                                   State Of Rajasthan, Through PP
                                                                                        ----Respondent

For Petitioner(s) : Mr. Ankit Khandelwal, Adv.

                                   For                      : Mr. S.S. Mehla, P.P.
                                   Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

30/01/2024

Learned counsel for the petitioner prays for

withdrawal of this criminal misc. bail application with

liberty to file afresh after filing of the regular charge-

sheet.

In view of the above, the criminal misc. bail

application is dismissed as withdrawn with the

aforesaid liberty.

(UMA SHANKER VYAS),J

YOGESH KUMAR /89

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