HABIB Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsel for the petitioners as well as learned counsel for the complainant through video conferencing and learned Public Prosecutor, present in Court.

(2.) Learned counsel for the petitioners after arguing the bail application for some time qua accused-petitioner No.1--Habib Son of Jormal sought liberty to withdraw the bail application. Accordingly, the bail application qua the accused- petitioner No.1--Habib Son of Jormal, is dismissed as withdrawn.

(3.) The present bail application has been filed under Section 438 Cr.P.C. in connection with FIR No.141/2019 registered at Police Station Gopalgarh, District Bharatpur for the offence(s) under Sections 143 , 323 , 341 and 354 IPC.