Parmeshwar Lal S/O Shri Ramkaran vs State Of Rajasthan (2024:Rj-Jp:43091)
2024 Latest Caselaw 6128 Raj/2

Rajasthan High Court

Parmeshwar Lal S/O Shri Ramkaran vs State Of Rajasthan (2024:Rj-Jp:43091) on 15 October, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:43091]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                                11652/2024

                                   Parmeshwar Lal S/o Shri Ramkaran, Aged About 28
                                   Years, R/o         Dudhwa Meetha, P.s Ratan Nagar,
                                   District Churu (Raj.) At Present Pti Govt. Upper
                                   Primary School Rabariyon Ki Dhani, Jawad (Mavali)
                                   District Udaipur (At Present Confined In Central Jail
                                   Jaipur)
                                                                                             ----Petitioner
                                                                    Versus
                                   State Of Rajasthan, Through Pp
                                                                                         ----Respondent

For Petitioner(s) : Mr. Ravinder Kumar, Adv.

                                   For                       : Mr. Amit Punia, P.P.
                                   Respondent(s)               Mr. Rajneesh Kumar Shukla,
                                                               Addl. S.P., ATS, Jaipur
                                                               (Rajasthan)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order

15/10/2024

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 above, the criminal misc. bail

application is dismissed as withdrawn with liberty as

prayed for.

(UMA SHANKER VYAS),J

DANISH USMANI /06

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