Omprakash S/O Dhannalal vs State Of Rajasthan (2024:Rj-Jp:14134)
2024 Latest Caselaw 2210 Raj/2

Rajasthan High Court

Omprakash S/O Dhannalal vs State Of Rajasthan (2024:Rj-Jp:14134) on 21 March, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:14134]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                                173/2024

                                   Omprakash S/o Dhannalal, Aged About 24 Years,
                                   R/o Upar Ki Mediya, Police Station Todgarh, District
                                   Beawar. (Presently Confined In Central Jail, Ajmer).
                                                                                            ----Petitioner
                                                                   Versus
                                   State Of Rajasthan, Through Pp
                                                                                        ----Respondent

For Petitioner(s) : Mr. Prithvi Raj Singh Rajawat, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

21/03/2024

Learned counsel for the petitioner prays for

withdrawal of this criminal misc. bail application.

In view of above, the criminal misc. bail

application is dismissed as withdrawn.

(UMA SHANKER VYAS),J

DANISH USMANI /116

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