Roshan @ Ranjeet vs State
2021 Latest Caselaw 3186 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Fourth Bail Application No. 8813/2020

Roshan @ Ranjeet S/o Laxman Meena, Aged About 25 Years, R/o Kharbar-A, Fala Hadat, Police Station Parsad, District Udaipur. (At Present Lodged In Central Jail, Udaipur).

----Petitioner Versus The State of Rajasthan through the Public Prosecutor

----Respondent

For Petitioner(s) : Mr. Naresh Khatri For Respondent(s) : Mr. Mohd. Javed Gauri, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/02/2021

Learned counsel for the petitioner, without arguing the

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

this criminal misc. fourth bail application.

Accordingly, this criminal misc. fourth bail application

preferred by the petitioner under Section 439 Cr.P.C. is dismissed

as not pressed.

(VIJAY BISHNOI),J

Abhishek Kumar S.No.12

Powered by TCPDF (www.tcpdf.org)