Jeetu S/O Satish vs State Of Rajasthan (2024:Rj-Jp:22204)
2024 Latest Caselaw 3907 Raj/2

Rajasthan High Court

Jeetu S/O Satish vs State Of Rajasthan (2024:Rj-Jp:22204) on 10 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:22204]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                                4179/2024

                                   Jeetu    S/o      Satish,      R/o     Jurhara,           Police   Station
                                   Jurhara,       District      Deeg.       (At      Present          Accused
                                   Petitioner Confined In Sub Jail Deeg).
                                                                                              ----Petitioner
                                                                    Versus
                                   State Of Rajasthan, Through PP
                                                                                         ----Respondent

For Petitioner(s) : Mr. Ankit Khandelwal, Adv. For : Mr. Sanjeev Mehla, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

10/05/2024

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 the above, the criminal misc. bail

application is dismissed as withdrawn with liberty as

prayed for.

(UMA SHANKER VYAS),J

YOGESH KUMAR /52

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