Rakesh S/O Jaipal vs State Of Rajasthan (2024:Rj-Jp:41564)
2024 Latest Caselaw 5611 Raj/2

Rajasthan High Court

Rakesh S/O Jaipal vs State Of Rajasthan (2024:Rj-Jp:41564) on 30 September, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:41564]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                                11422/2024

                                   Rakesh S/o Jaipal, Aged About 32 Years, R/o
                                   Patheda,       Police      Station        Sadar       Mahendergarh,
                                   District Mahendergarh, Haryana. (Presently Accused
                                   Confined At Sub Jail Kotputli)
                                                                                             ----Petitioner
                                                                    Versus
                                   State Of Rajasthan, Through Pp
                                                                                         ----Respondent

For Petitioner(s) : Mr. Dharmendra, Adv., for Mr. Kapil Gupta, Adv.

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

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application is dismissed as withdrawn with liberty as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 /307

Powered by TCPDF (www.tcpdf.org)