Vikas S/O Harimohan @ Hariman vs State Of Rajasthan (2024:Rj-Jp:42278)
2024 Latest Caselaw 6070 Raj/2

Rajasthan High Court

Vikas S/O Harimohan @ Hariman vs State Of Rajasthan (2024:Rj-Jp:42278) on 8 October, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:42278]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                                12248/2024

                                   Vikas S/o Harimohan @ Hariman, Aged About 26
                                   Years, R/o Meena Baroda, P.s. Wazirpur, District
                                   Gangapurcity (Raj.) (At Present Confined In Sub
                                   Jail Hindaun City).
                                                                                             ----Petitioner
                                                                    Versus
                                   State Of Rajasthan, Through PP
                                                                                         ----Respondent

For Petitioner(s) : Mr. Narendra Prasad Meena, Adv.

For : Mr. Devi Singh, P.P. Respondent(s) Mr. Mahesh Chand Meena, Adv.

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

08/10/2024

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application is dismissed as withdrawn with liberty as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 /14

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