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Pintu @ Sahil @ Shailesh vs State Of Rajasthan (2026:Rj-Jd:15027)
2026 Latest Caselaw 5101 Raj

Citation : 2026 Latest Caselaw 5101 Raj
Judgement Date : 2 April, 2026

[Cites 0, Cited by 0]

Rajasthan High Court - Jodhpur

Pintu @ Sahil @ Shailesh vs State Of Rajasthan (2026:Rj-Jd:15027) on 2 April, 2026

Author: Kuldeep Mathur
Bench: Kuldeep Mathur
                                   [2026:RJ-JD:15027]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                    S.B. Criminal Miscellaneous 2nd Bail Application No. 15780/2024

                                   1.       Pintu @ Sahil @ Shailesh S/o Basanti Lal, Aged About 23
                                            Years, R/o Pipli A Phala Medla P S Parasad Tehsil
                                            Rishabhdev Dist Udaipur. (At Present Lodged In Dist Jail
                                            Dungarpur)
                                   2.       Pintu @ Sanjay S/o Mitha Lal, Aged About 27 Years, R/o
                                            Pipli B Rajiphala P S Parasad Tehsil Rishabhdev Dist
                                            Udaipur. (At Present Lodged In Dist Jail Dungarpur)
                                                                                                        ----Petitioners
                                                                        Versus
                                   State Of Rajasthan, Through Pp
                                                                                                     ----Respondent


                                   For Petitioner(s)           :    Mr. Jitendra Ojha
                                   For Respondent(s)           :    Mr. Narendra Gehlot, PP



                                                  HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

02/04/2026

Learned counsel for the petitioners wants to withdraw the

present second bail application filed on behalf of the petitioners

under Section 483 BNSS.

Accordingly, the present criminal misc. second bail

application is dismissed withdrawn.

(KULDEEP MATHUR),J 257-divya/-

(Uploaded on 02/04/2026 at 03:20:10 PM)

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