Rajesh @ Kalu S/O Nemichand vs State Of Rajasthan (2024:Rj-Jp:22225)
2024 Latest Caselaw 3908 Raj/2

Rajasthan High Court

Rajesh @ Kalu S/O Nemichand vs State Of Rajasthan (2024:Rj-Jp:22225) on 10 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:22225]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                                4571/2024

                                   Rajesh @ Kalu S/o Nemichand, R/o Mitharwalo Ki
                                   Dhani, Tan Badwasi, Police Station Nawalgarh,
                                   District Jhunjhunu (Rajasthan) (Accused Presently
                                   Confined In District Jail, Jhunjhunu).
                                                                                             ----Petitioner
                                                                    Versus
                                   State Of Rajasthan, Through PP
                                                                                         ----Respondent

For Petitioner(s) : Mr. Arpan Kumar Sharma, Adv.

For : Mr. M.K. Sheoran, 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application is dismissed as withdrawn with liberty as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 /60

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