Jagdish Vishnoi vs State And Ors
2021 Latest Caselaw 8765 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Bail Cancellation Application No. 42/2017

Jagdish Vishnoi S/o Shri Premaram, Resident Of Village Jogau, Post Thobau, Tehsil Bhinmal, District Jalore.

----Petitioner Versus

1. State Of Rajasthan Through Public Prosecutor

2. Shri Momin Khan S/o Shri Shakur Khan, Resident Kan Ji Ka Kheda, Ps Kareda, District Bhilwada

3. Shri Ashik Khan S/o Shri Shakhur Khan, Resident Kan Ji Ka Kheda, Ps Kareda, District Bhilwada

4. Shri Salim Khan S/o Shri Shakur Khan, Resident Kan Ji Ka Kheda, Ps Kareda, District Bhilwada

5. Shri Azij Khan S/o Shri Taj Khan, Resident Kan Ji Ka Kheda, Ps Kareda, District Bhilwada

----Respondents

For Petitioner(s) : Mr. H.R. Vishnoi For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

01/04/2021

Learned counsel Shri H.R. Vishnoi craves liberty to withdraw

the instant application for cancellation bail, which is dismissed as

such.

(SANDEEP MEHTA),J

253-Devesh Thanvi/-

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