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Kalu Ram Pensiya vs State Of Rajasthan
2021 Latest Caselaw 2878 Raj

Citation : 2021 Latest Caselaw 2878 Raj
Judgement Date : 2 February, 2021

Rajasthan High Court - Jodhpur
Kalu Ram Pensiya vs State Of Rajasthan on 2 February, 2021

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1456/2021

Kalu Ram Pensiya S/o Satyanarayan, Aged About 35 Years, R/o 20 LM Lunia, Police Station Gharsana, District Sri Ganganagar. (At Present Lodged In Sub Jail, Anupgarh).

----Petitioner Versus The State Of Rajasthan through Public Prosecutor

----Respondent

For Petitioner(s) : Mr. D.S. Thind For Respondent(s) : Mr. Mahipal Bishnoi, P.P. For Complainant(s) : Mr. Abhishek Aggarwal

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/02/2021

Learned counsel for the petitioner, without arguing the

matter on merits, has submitted that he does not want to press

this criminal misc. bail application at this stage.

Accordingly, this criminal misc. bail application preferred by

the petitioner under Section 439 Cr.P.C. is dismissed as not

pressed at this stage.

(VIJAY BISHNOI),J

Abhishek Kumar S.No.55

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