Mohammad Rijwan S/O Ajaj Wali vs State Of Rajasthan (2024:Rj-Jp:42125)
2024 Latest Caselaw 6046 Raj/2

Rajasthan High Court

Mohammad Rijwan S/O Ajaj Wali vs State Of Rajasthan (2024:Rj-Jp:42125) on 7 October, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:42125]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                                8953/2024

                                   Mohammad Rijwan S/o Ajaj Wali, Aged About 40
                                   Years, R/o House No. 140 Katra Chand Khan Old
                                   Sadar Bazar, Bardari Bareilly, Utter Pradesh (India)
                                   (At Present Confined In Central Jail Jaipur).
                                                                                             ----Petitioner
                                                                    Versus
                                   State Of Rajasthan, Through PP
                                                                                         ----Respondent

For Petitioner(s) : Mr. Vikash Kumar Jakhar, Adv.

                                   For                       : Mr. Devi Singh, P.P.
                                   Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

07/10/2024

Learned counsel for the petitioner prays for

withdrawal of this criminal misc. bail application with

liberty to file afresh after some time.

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application is dismissed as withdrawn with liberty as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/05

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