Kapil Kumar Meena S/O Shri Rameshchand ... vs State Of Rajasthan (2024:Rj-Jp:20417)
2024 Latest Caselaw 3358 Raj/2

Rajasthan High Court

Kapil Kumar Meena S/O Shri Rameshchand ... vs State Of Rajasthan (2024:Rj-Jp:20417) on 1 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:20417]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                                4685/2024

                                   Kapil Kumar Meena S/o Shri Rameshchand Meena,
                                   Aged About 23 Years, R/o Village Karnavar, Police
                                   Station Baswa, District Dausa (Raj.) At Present
                                   Resident Of F-209, Lal Kothi, Jyoti Nagar, Jaipur
                                   City (South) (Raj.) (At Present Confined In Central
                                   Jail, Jaipur).
                                                                                             ----Petitioner
                                                                    Versus
                                   State Of Rajasthan, Through PP
                                                                                         ----Respondent

For Petitioner(s) : Mr. Deepak Sharma, Adv. For : Mr. Babu Lal Nasuna, P.P. Respondent(s) Mr. Naval Kishore Saini, Adv.

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

01/05/2024

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 the above, the criminal misc. bail

application is dismissed as withdrawn with liberty as

prayed for.

(UMA SHANKER VYAS),J

YOGESH KUMAR /86

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