Gopal Sharma S/O Shri Banwari Lal Sharma vs State Of Rajasthan (2024:Rj-Jp:44530)
2024 Latest Caselaw 6315 Raj/2

Rajasthan High Court

Gopal Sharma S/O Shri Banwari Lal Sharma vs State Of Rajasthan (2024:Rj-Jp:44530) on 23 October, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:44530]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                        S.B. Criminal Miscellaneous Bail Application No.
                                                                12357/2024

                                   1.       Gopal Sharma S/o Shri Banwari Lal Sharma,
                                            R/o Puran Bihar Colony, Odela Road, Dholpur
                                            Police    Station      Nihalganj,         District     Dholpur.
                                            (Accused Petitioner In Judicial Custody In
                                            District Jail Dholpur).
                                   2.       Ajay Sharma S/o Shri Banwari Lal Sharma,
                                            R/o Puran Bihar Colony, Odela Road, Dholpur
                                            Police    Station      Nihalganj,         District     Dholpur.
                                            (Accused Petitioner In Judicial Custody In
                                            District Jail Dholpur).
                                                                                             ----Petitioners
                                                                    Versus
                                   State Of Rajasthan, Through Pp
                                                                                         ----Respondent

For Petitioner(s) : Mr. Sumit Kumar Jain, Adv. For : Mr. Devi Singh, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 23/10/2024 Learned counsel for accused-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 bail application is dismissed as withdrawn with liberty as prayed for.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 /22

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