Babulal Sharma S/O Hazarilal Sharma vs State Of Rajasthan (2024:Rj-Jp:22051)
2024 Latest Caselaw 3684 Raj/2

Rajasthan High Court

Babulal Sharma S/O Hazarilal Sharma vs State Of Rajasthan (2024:Rj-Jp:22051) on 9 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:22051]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                                5191/2024

                                   Babulal Sharma S/o Hazarilal Sharma, Aged About
                                   29    Years,      R/o      House       No.     5,     Krishna    Vihar,
                                   Ramsinghpura,           Police      Station       Sanganer       Sadar,
                                   District Jaipur (Raj.) (At Present Accused Petitioner
                                   Confined In Central Jail, Jaipur).
                                                                                             ----Petitioner
                                                                    Versus
                                   State Of Rajasthan, Through Pp
                                                                                         ----Respondent

For Petitioner(s) : Mr. Amit Ratnawat, Adv.

                                   For                       : Mr. M.K. Sheoran, P.P.
                                   Respondent(s)               Mr. Anshuman Saxena, Adv.

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

09/05/2024

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application is dismissed as withdrawn with liberty as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 /84

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