Soyab @ Mota S/O Sh. Islam Mev @ Essi vs State Of Rajasthan (2024:Rj-Jp:44248)
2024 Latest Caselaw 6211 Raj/2

Rajasthan High Court

Soyab @ Mota S/O Sh. Islam Mev @ Essi vs State Of Rajasthan (2024:Rj-Jp:44248) on 22 October, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:44248]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                                11296/2024

                                   Soyab @ Mota S/o Sh. Islam Mev @ Essi, Aged
                                   About      26     Years,       R/o       Ghatla,      Police    Station
                                   Vijaymandir,         District     Alwar       (Raj.)      (At   Present
                                   Confined In Central Jail, Alwar).
                                                                                             ----Petitioner
                                                                    Versus
                                   State Of Rajasthan, Through Pp
                                                                                         ----Respondent

For Petitioner(s) : Mr. Sanjay Khan, Adv. For : Mr. Devi Singh, P.P. Respondent(s)

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

22/10/2024

Learned counsel for the accused-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application is dismissed as withdrawn with liberty as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 /02

Powered by TCPDF (www.tcpdf.org)