Juned S/O Ratti Khan vs State Of Rajasthan (2024:Rj-Jp:13915)
2024 Latest Caselaw 2169 Raj/2

Rajasthan High Court

Juned S/O Ratti Khan vs State Of Rajasthan (2024:Rj-Jp:13915) on 20 March, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:13915]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                                10027/2023

                                   Juned S/o Ratti Khan, R/o Gwalda, Tahsil Tapukda,
                                   Mahila Thana, Bhiwadi, Alwar, Rajasthan. (Presently
                                   Confined In Central Jail Alwar)
                                                                                             ----Petitioner
                                                                    Versus
                                   State Of Rajasthan, Through PP
                                                                                         ----Respondent

For Petitioner(s) : Mr. Aneesh Khan, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

20/03/2024

Learned counsel for the petitioner prays for

withdrawal of this criminal misc. bail application with

liberty to file a fresh bail application if any occasion

arises in future.

In view of the above, the criminal misc. bail

application is dismissed as withdrawn with liberty as

prayed for.

(UMA SHANKER VYAS),J

YOGESH KUMAR /54

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