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Samaun vs State
2021 Latest Caselaw 2893 Raj

Citation : 2021 Latest Caselaw 2893 Raj
Judgement Date : 2 February, 2021

Rajasthan High Court - Jodhpur
Samaun vs State on 2 February, 2021
Bench: Devendra Kachhawaha

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3442/2020

Samaun S/o Mumtaz Khan, Aged 23 Years, By Caste Ranuka, R/o Sardargarh, Tehsil Suratgarh, District Sri Ganganagar. (Presently Lodged At Sub Jail Suratgarh, Dist. Sriganganagar).

----Petitioner Versus State of Raj., Through P.P.

----Respondent

For Petitioner(s) : Mr. Pankaj Kumar Gupta For Respondent(s) : Mr. Mukhtiar Khan, PP

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Judgment / Order

02/02/2021

Learned counsel for the petitioner appearing stated that he

does not want to press the present bail application filed on behalf

of the accused-petitioner under Section 439 Cr.P.C.

Accordingly and in view of the above submissions, the

present bail application filed on behalf of the accused-petitioner

under Section 439 Cr.P.C. is dismissed as not pressed.

(DEVENDRA KACHHAWAHA),J

1-/amit/-

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