Atal Bihari S/O Battulal vs State Of Rajasthan (2024:Rj-Jp:44548)
2024 Latest Caselaw 6325 Raj/2

Rajasthan High Court

Atal Bihari S/O Battulal vs State Of Rajasthan (2024:Rj-Jp:44548) on 23 October, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:44548]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                                13151/2024

                                   Atal Bihari S/o Battulal, Aged About 24 Years, R/o
                                   Ishri Kheda, Police Station Mandawar, Distt. Dausa
                                   (Raj.). (Presently In Sub Jail Bandikui District
                                   Dausa).
                                                                                             ----Petitioner
                                                                    Versus
                                   State Of Rajasthan, Through PP
                                                                                         ----Respondent

For Petitioner(s) : Mr. Umesh Vyas, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

23/10/2024

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application is dismissed as withdrawn with liberty as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 /30

Powered by TCPDF (www.tcpdf.org)