Kamal Singh @ Rajendra S/O Shri Jagdish vs State Of Rajasthan (2024:Rj-Jp:38548)
2024 Latest Caselaw 5773 Raj/2

Rajasthan High Court

Kamal Singh @ Rajendra S/O Shri Jagdish vs State Of Rajasthan (2024:Rj-Jp:38548) on 11 September, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:38548]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                               9937/2024

                                   Kamal Singh @ Rajendra S/o Shri Jagdish, Aged
                                   About 31 Years, R/o Jhogada Khatkhurd, Police
                                   Station Soorwal, District Sawaimadhopur (Raj.)
                                                                                            ----Petitioner
                                                                   Versus
                                   State Of Rajasthan, Through Pp
                                                                                        ----Respondent

For Petitioner(s) : Mr. Vijay Singh, Adv., for Mr. Rahul Agrawal, Adv.

For : Mr. Jai Prakash Tiwari, Dy.

Respondent(s) G.A.

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

11/09/2024

Learned counsel for the petitioner prays for

withdrawal of this criminal misc. bail application.

In view of above, the criminal misc. bail

application is dismissed as withdrawn.

(UMA SHANKER VYAS),J

DANISH USMANI /303

Powered by TCPDF (www.tcpdf.org)