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[email protected] S/O Nanagram vs State Of Rajasthan
2021 Latest Caselaw 2008 Raj/2

Citation : 2021 Latest Caselaw 2008 Raj/2
Judgement Date : 23 February, 2021

Rajasthan High Court
[email protected] S/O Nanagram vs State Of Rajasthan on 23 February, 2021
Bench: Pankaj Bhandari
                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                            S.B. Criminal Miscellaneous Bail Application No.
                                                                     1261/2021

                                    [email protected] S/o Nanagram, Aged About 20 Years, R/o Keero
                                    Ki Dhani Kakraj Kalan Ps Baroni Dist. Tonk (At Present Dist. Jail
                                    Tonk)
                                                                                                        ----Petitioner
                                                                         Versus
                                    State Of Rajasthan, Through Pp
                                                                                                      ----Respondent

For Petitioner(s) : Mr. Syed Shahid Hasan For State : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

23/02/2021

Counsel for the petitioner does not want to press the bail

application.

The same is accordingly, dismissed as withdrawn.

Trial Court is directed to expedite the disposal of the case.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /29

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