Ali Mohammed S/O Sakur vs State Of Rajasthan (2024:Rj-Jp:41071)
2024 Latest Caselaw 5995 Raj/2

Rajasthan High Court

Ali Mohammed S/O Sakur vs State Of Rajasthan (2024:Rj-Jp:41071) on 26 September, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:41071]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            11361/2024

Ali Mohammed S/o Sakur, Aged About 68 Years,
R/o Baghor Police Station Tijara District Khairthal-
Tijara. At Present In Sub Jail, Kishangarhbas.
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through PP
                                                     ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 11394/2024 Saddik S/o Sabbir, Aged About 28 Years, R/o Chawandi Khurd Ki Dhani, Police Station Sherpur, District Khairthal-Tijara, Rajasthan. (At Present In Sub Jail, Kishangarhbas)

----Petitioner Versus State Of Rajasthan, Through PP

----Respondent

For Petitioner(s) : Mr. Harendra Singh, Adv.

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

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

26/09/2024

Learned counsel for the petitioners prays for

withdrawal of these criminal misc. bail applications

[2024:RJ-JP:41071] (2 of 2) [CRLMB-11361/2024]

with liberty to file afresh after filing of the charge-

sheet.

In view of the above, these criminal misc. bail

applications are dismissed as withdrawn with liberty

as prayed for.

A copy of this order be placed in the connected

file.

(UMA SHANKER VYAS),J

YOGESH KUMAR /11-12

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