Thursday, 07, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Virendra Kumar Maida vs State Of Rajasthan (2026:Rj-Jd:8209)
2026 Latest Caselaw 2377 Raj

Citation : 2026 Latest Caselaw 2377 Raj
Judgement Date : 13 February, 2026

[Cites 0, Cited by 0]

Rajasthan High Court - Jodhpur

Virendra Kumar Maida vs State Of Rajasthan (2026:Rj-Jd:8209) on 13 February, 2026

                                   [2026:RJ-JD:8209]

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                           JODHPUR
                                        S.B. Criminal Miscellaneous Bail Application No. 3339/2025

                                   Virendra Kumar Maida S/o Shri Tiha, Aged About 40 Years, R/o
                                   Sani Dungri , Tehsil Sajjangarh, P.s. Kushalgarh Dist Banswara.
                                                                                                       ----Petitioner
                                                                        Versus
                                   State Of Rajasthan, Through Pp
                                                                                                     ----Respondent


                                   For Petitioner(s)          :     Mr. Mahender Kumar Dudy
                                   For Respondent(s)          :     Mr. Hanuman Singh, PP with
                                                                    Mr. O.P. Choudhary



                                                    HON'BLE MR. JUSTICE SUNIL BENIWAL

Order

13/02/2026

1. After attempting to argue the matter for some time, learned

counsel for the petitioner seeks permission to withdraw the

present anticipatory bail application with liberty to file regular bail

application.

2. Permission as sought for is granted.

3. Accordingly, the present anticipatory bail application is

dismissed as withdrawn with liberty as prayed for.

4. Needless to observe that, if petitioner surrender and submit

regular bail application, the learned trial court shall consider the

same on the same day and decide the same in accordance with

law.

(SUNIL BENIWAL),J 6-AbhishekK/-

(Uploaded on 13/02/2026 at 02:45:35 PM)

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter