Gopu Puri vs State Of Rajasthan
2021 Latest Caselaw 2884 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14522/2020

Gopu Puri S/o Narayan Puri, Aged About 59 Years, R/o Goswamiyo Ka Bass Devli Kala Tehsil Raipur Dist. Pali.

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Jitendra Ojha For Respondent(s) : Mr. S.K. Bhati, PP

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Judgment / Order

02/02/2021

Learned counsel for the petitioner seeks permission to

withdraw the present anticipatory bail application filed on behalf of

the accused-petitioner under Section 438 Cr.P.C.

Accordingly and in view of the above submissions, the

present anticipatory bail application filed on behalf of the accused-

petitioner under Section 438 Cr.P.C. is dismissed as withdrawn.

(DEVENDRA KACHHAWAHA),J

39-/amit/-

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