Rahul Singh @ Monu S/O Shri Sampat Singh vs State Of Rajasthan (2024:Rj-Jp:22425)
2024 Latest Caselaw 3927 Raj/2

Rajasthan High Court

Rahul Singh @ Monu S/O Shri Sampat Singh vs State Of Rajasthan (2024:Rj-Jp:22425) on 13 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:22425]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                        S.B. Criminal Miscellaneous Bail Application No.
                                                                5208/2024
                                   1.      Rahul Singh @ Monu S/o Shri Sampat Singh,
                                           Aged About 27 Years, R/o Village Bijoura,
                                           Surpura, Distt. Bhind, M.p. At Present Flat No.
                                           57,       Anurag          Apartment,              First    Floor,
                                           Panchyawala, P.s. Karni Vihar, Distt. Jaipur
                                           (Raj.) (At Present Accused Petitioner Confined
                                           Central Jail Jaipur).
                                   2.      Kamlesh Kumar @ Rajveer S/o Shri Sohanlal,
                                           Aged About 28 Years, R/o Village Charsa, P.s.
                                           Manoharpur Distt. Jaipur, At Present Flat No. 2
                                           Govind Sarover, Second Mangalam City, P.s.
                                           Kardhani, Distt. Jaipur. (At Present Accused
                                           Petitioner Confined Central Jail, Jaipur)
                                                                                             ----Petitioners
                                                                    Versus
                                   State Of Rajasthan, Through Pp                       ----Respondent

For Petitioner(s) : Mr. Vijendra Yadav, Adv. For : Mr. Sanjeev Mahala, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 13/05/2024 Learned counsel for petitioners 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 bail application is dismissed as withdrawn with liberty as prayed for.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 /07

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