Tejsingh S/O Pukhraj vs State Of Rajasthan (2024:Rj-Jp:21437)
2024 Latest Caselaw 3622 Raj/2

Rajasthan High Court

Tejsingh S/O Pukhraj vs State Of Rajasthan (2024:Rj-Jp:21437) on 7 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:21437]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                                3633/2024

                                   Tejsingh S/o Pukhraj, Aged About 25 Years, R/o
                                   Gopalpura,        Tan      Gudhachandraji,            Police    Station
                                   Nadauti, District Gangapur City (Raj.). (Presently
                                   Confined At Sub Jail Hindaun City).
                                                                                             ----Petitioner
                                                                    Versus
                                   State Of Rajasthan, Through Pp
                                                                                         ----Respondent

For Petitioner(s) : Mr. Satya Pal Poshwal, Adv. For : Mr. Sanjeev Mahala, P.P. Respondent(s) Mr. Abdul Rahim Khan, Adv.

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

07/05/2024

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application is dismissed as withdrawn with liberty as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 /125

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