Rakesh Boran S/O Sh. Chunni Lal vs State Of Rajasthan (2024:Rj-Jp:14682)
2024 Latest Caselaw 2269 Raj/2

Rajasthan High Court

Rakesh Boran S/O Sh. Chunni Lal vs State Of Rajasthan (2024:Rj-Jp:14682) on 22 March, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:14682]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous IInd Bail Application
                                                            No. 3675/2024

                                   Rakesh Boran S/o Sh. Chunni Lal, Aged About 39
                                   Years, R/o Shyampura, Purvi, Police Station Ranoli,
                                   District Sikar, Rajasthan. (At Present Confined In
                                   Central Jail Jaipur).
                                                                                            ----Petitioner
                                                                   Versus
                                   State Of Rajasthan, Through PP
                                                                                        ----Respondent

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

22/03/2024

Learned counsel for the petitioner prays for

withdrawal of this criminal misc. second bail

application with liberty to file a fresh bail application

if any occasion arises in future.

In view of the above, the criminal misc. second

bail application is dismissed as withdrawn with liberty

as prayed for.

(UMA SHANKER VYAS),J

YOGESH KUMAR /161

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