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Satyanarayan vs State
2021 Latest Caselaw 18457 Raj

Citation : 2021 Latest Caselaw 18457 Raj
Judgement Date : 3 December, 2021

Rajasthan High Court - Jodhpur
Satyanarayan vs State on 3 December, 2021
Bench: Manoj Kumar Garg

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15938/2021

Radheshyam S/o Shri Jaganath, Aged About 31 Years, R/o Charankhedi, P.s. Badi Sadari, District Chittorgarh. (Presently Lodged In Sub Jail Neembahera District Jail Chittorgarh)

----Petitioner Versus State, Through Pp

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 15561/2021 Satyanarayan S/o Kalu Ram, Aged About 19 Years, R/o Sarod, P.s. Badi Sadari, District Chittorgarh. (At Present Lodged In Sub Jail Nimbahera, Dist. Chittorgarh)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Vijay Kumar Gaur.

Mr. Naresh Khatri.

For Respondent(s) : Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG Judgment / Order

03/12/2021

Learned counsel for the petitioners does not want to press

these bail applications at this stage.

Accordingly, these Criminal Miscellaneous Bail Applications

are dismissed as not pressed at this stage.

(MANOJ KUMAR GARG),J

94-95. prashant/-

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