Himanshu Sharma S/O Kamal Sharma vs State Of Rajasthan (2024:Rj-Jp:21433)
2024 Latest Caselaw 3598 Raj/2

Rajasthan High Court

Himanshu Sharma S/O Kamal Sharma vs State Of Rajasthan (2024:Rj-Jp:21433) on 7 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:21433]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                        S.B. Criminal Miscellaneous Bail Application No.
                                                                3588/2024

                                   1.      Himanshu Sharma S/o Kamal Sharma, Aged
                                           About 23 Years, R/o House No. 9, Ramanand
                                           Nagar, Alwar Present D-54, Mahal Yojna,
                                           Jagatpura,         Jaipur.       (Accused          In     Present
                                           Confined Central Jail, Jaipur).
                                   2.      Amit Sharma S/o Dinesh Sharma, Aged About
                                           24 Years, R/o House No. 1, Ramanand Nagar,
                                           Alwar Present D-54, Mahal Yojna, Jagatpura,
                                           Jaipur. (Accused In Present Confined Central
                                           Jail, Jaipur).
                                                                                             ----Petitioners
                                                                    Versus
                                   State Of Rajasthan, Through Pp
                                                                                         ----Respondent

For Petitioner(s) : Mr. Manish Kumar, Adv. For : Mr. Sanjeev Mahala, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 07/05/2024

Learned counsel for petitioners 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application is dismissed as withdrawn with liberty as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 /124

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