Bunty Singh S/O Rajendra Singh vs State Of Rajasthan (2024:Rj-Jp:37109)
2024 Latest Caselaw 5686 Raj/2

Rajasthan High Court

Bunty Singh S/O Rajendra Singh vs State Of Rajasthan (2024:Rj-Jp:37109) on 4 September, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:37109]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                               10567/2024

                                   Bunty Singh S/o Rajendra Singh, Aged About 24
                                   Years, R/o Char Dungri, Police Station Ratlai,
                                   District Jhalawar (Raj.)
                                                                                            ----Petitioner
                                                                   Versus
                                   State Of Rajasthan, Through Pp
                                                                                        ----Respondent

For Petitioner(s) : Mr. Rajveer Singh Jhala, Adv. For : Mr. Devi Singh, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 04/09/2024

Learned counsel for the accused-petitioner

prays for withdrawal of this criminal misc. bail

application.

In view of above, the criminal misc. bail

application filed under Section 482 B.N.S.S. is

dismissed as withdrawn.

(UMA SHANKER VYAS),J

DANISH USMANI /34

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