Lokesh Singh S/O Late Janaksingh vs State Of Rajasthan (2024:Rj-Jp:20759)
2024 Latest Caselaw 3451 Raj/2

Rajasthan High Court

Lokesh Singh S/O Late Janaksingh vs State Of Rajasthan (2024:Rj-Jp:20759) on 2 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:20759]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                                5111/2024

                                   Lokesh Singh S/o Late Janaksingh, Aged About 22
                                   Years, R/o Kanjoli, Police Station Balghat, District
                                   Gangapurcity (Rajasthan). (At Present Confiend In
                                   Sub Jail Hindaun City, District Karauli).
                                                                                             ----Petitioner
                                                                    Versus
                                   State Of Rajasthan, Through Pp
                                                                                         ----Respondent

For Petitioner(s) : Mr. Suresh Kumar, Adv., with Ms. Gulista, Adv.

For : Mr. Yashwant Kankhedia, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order

02/05/2024

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 above, the criminal misc. bail

application is dismissed as withdrawn with liberty as

prayed for.

(UMA SHANKER VYAS),J

DANISH USMANI /12

Powered by TCPDF (www.tcpdf.org)