Rajasthan High Court - Jodhpur
Bhagwan Singh vs State Of Rajasthan (2025:Rj-Jd:22000) on 7 May, 2025
Author: Nupur Bhati
Bench: Nupur Bhati
[2025:RJ-JD:22000]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 3424/2025
1. Bhagwan Singh S/o Sh. Niranjan Singh, Aged About 60
Years, R/o House No. 2251-C, King Slane Residency Tdi
Sector 110 Mohali Sector No. 49-C, Chandigarh, India
2. Ravinder Kaur W/o Sh. Bhagwan Singh, Aged About 61
Years, R/o House No. 2251-C, King Slane Residency Tdi
Sector 110 Mohali Sector No. 49-C, Chandigarh, India
----Petitioners
Versus
State of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Saddam Hussain
For Respondent(s) : Mr. Sameer Pareek, PP
HON'BLE DR. JUSTICE NUPUR BHATI
Order 07/05/2025
1. Learned counsel appearing for the petitioner seeks permission to withdraw the instant anticipatory bail application filed under Section 482 of B.N.S.S., 2023.
2. Permission to withdraw the bail application is granted.
3. Accordingly, the anticipatory bail application filed under Section 482 of B.N.S.S., 2023 is dismissed as withdrawn.
(DR. NUPUR BHATI),J 239-amit/-
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