Rukmuddin @ Rukku S/O Rujdar vs State Of Rajasthan (2024:Rj-Jp:21780)
2024 Latest Caselaw 3644 Raj/2

Rajasthan High Court

Rukmuddin @ Rukku S/O Rujdar vs State Of Rajasthan (2024:Rj-Jp:21780) on 8 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:21780]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            5008/2024

Liyakat     S/o      Hamida,        Aged       About       22   Years,
Samsalka Nijd, Jodhpur, Police Station Pahari,
District    Deeg.        (At     Present        Accused-Petitioner
Confined In Sub Jail Deeg)
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through P.p.
                                                     ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No.

Mahendra Singh S/o Baldev Singh, Aged About 35 Years, R/o Sahsan, Police Station Jurhara, District Deeg (Rajasthan) (At Present Confined In District Jail, Deeg).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent S.B. Criminal Miscellaneous Bail Application No.

Rukmuddin @ Rukku S/o Rujdar, Aged About 37 Years, R/o Sahsan Thanna Jurehra District Deeg (That The Accused Petitioner Is Currently Confined At Deeg Jail In Judicial Custody Since 29/03/2024).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

[2024:RJ-JP:21780] (2 of 2) [CRLMB-5008/2024]

For Petitioner(s) : Mr. Rajeev Surana, Sr. Adv., with Ms. Muskan Verma, Adv., Mr. Umang Jain, Adv., Mr. Anuj Rohila, Adv., Mr. Ankit Khandelwal, Adv., Mr. Girish Khandelwal, Adv., with Ms. Swati Sharma, Adv.

For : Mr. Sanjeev Mahala, P.P. Respondent(s)

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

08/05/2024

Learned counsel for petitioners pray for

withdrawal of these criminal misc. bail applications

with liberty to file fresh bail applications after filing of

the charge sheet.

In view of above, these criminal misc. bail

applications are dismissed as withdrawn with liberty

as prayed for.

(UMA SHANKER VYAS),J

DANISH USMANI /81-83

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