Usman Khan @ Lakhan S/O Shri Yaseen Khan vs State Of Rajasthan (2024:Rj-Jp:41540)
2024 Latest Caselaw 5604 Raj/2

Rajasthan High Court

Usman Khan @ Lakhan S/O Shri Yaseen Khan vs State Of Rajasthan (2024:Rj-Jp:41540) on 30 September, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:41540]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                                11370/2024

                                   Usman Khan @ Lakhan S/o Shri Yaseen Khan, Aged
                                   About 40 Years, R/o Village Hanumangadh Town,
                                   Barkat Colony Kile Ki Pass, District Hanumangadh
                                   At Present R/o House No. 47, Sanjay Colony, Near
                                   Kutta Hospital, Police Station Jaysinghpura Khor,
                                   Jaipur North. (At Present Confined In Centre Jail
                                   Jaipur).
                                                                                             ----Petitioner
                                                                    Versus
                                   State Of Rajasthan, Through Pp
                                                                                         ----Respondent

For Petitioner(s) : Mr. Vinod Kumar Sharma, Adv.

For : Mr. Shree Ram Dhakar, P.P. Respondent(s) Mr. S.H. Songara, Adv.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 30/09/2024

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application is dismissed as withdrawn with liberty as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 /299

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