Mohammed Asfak Ali S/O Yakub vs State Of Rajasthan (2024:Rj-Jp:13748)
2024 Latest Caselaw 2125 Raj/2

Rajasthan High Court

Mohammed Asfak Ali S/O Yakub vs State Of Rajasthan (2024:Rj-Jp:13748) on 19 March, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:13748]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                                3081/2024

                                   Mohammed Asfak Ali S/o Yakub, R/o Ganvdi Police
                                   Station Jurhera District Deeg. At Present In Sub
                                   Jail, Deeg.
                                                                                             ----Petitioner
                                                                    Versus
                                   State Of Rajasthan, Through The Pp
                                                                                         ----Respondent

For Petitioner(s) : Mr. Harendra Singh, Adv. For : Mr. Mangal Singh Saini, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

19/03/2024

Learned counsel for the petitioner prays for

withdrawal of this criminal misc. bail application with

liberty to file afresh after filing of the charge sheet.

In view of above, the criminal misc. bail

application is dismissed as withdrawn with liberty as

prayed for.

(UMA SHANKER VYAS),J

DANISH USMANI /264

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