Bhima Ram vs State Of Rajasthan
2021 Latest Caselaw 3018 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1512/2021

Bhima Ram S/o Heera Ram, Aged About 25 Years, Asada, Tehsil Pachpadra, District Barmer (Raj.). (Presently Lodged In Central Jail Jodhpur).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Vineet Jain Mr. Ashok Kumar Panwar For Respondent(s) : Mr. AR Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/02/2021

After attempting to argue the matter on merits for quite

sometime, learned counsel for the petitioner 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

Surabhii/22-

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