Shridayal @ Tamanchi S/O Shri Ramesh ... vs State Of Rajasthan (2024:Rj-Jp:44537)
2024 Latest Caselaw 6317 Raj/2

Rajasthan High Court

Shridayal @ Tamanchi S/O Shri Ramesh ... vs State Of Rajasthan (2024:Rj-Jp:44537) on 23 October, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:44537]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                                12728/2024

                                   Shridayal @ Tamanchi S/o Shri Ramesh Chand, R/o
                                   Dharapura,         Police      Station        Rajakheda,        District
                                   Dholpur. (At Present Confined In District Jail,
                                   Dholpur).
                                                                                             ----Petitioner
                                                                    Versus
                                   State Of Rajasthan, Through Pp
                                                                                         ----Respondent

For Petitioner(s) : Mr. Anil Jain, Adv., with Mr. Udit Sapra, Adv.

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

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

23/10/2024

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application is dismissed as withdrawn with liberty as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 /24

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