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Hari Kishan Panwar vs State
2021 Latest Caselaw 4691 Raj

Citation : 2021 Latest Caselaw 4691 Raj
Judgement Date : 18 February, 2021

Rajasthan High Court - Jodhpur
Hari Kishan Panwar vs State on 18 February, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15069/2020

Hari Kishan Panwar S/o Sh. Arjun Ram, Aged About 61 Years, B/c Vishnoi, R/o Keriyon Ki Dhani, Ramnagar, Kaprda, P.s. Bilara, Dist. Jodhpur. (At Present Lodged In Sub Jail, Bilara, Dist. Jodhpur).

----Petitioner Versus State of Rajasthan through Pp

----Respondent

For Petitioner(s) : Mr. Sunil Mehta For Respondent(s) : Mr. Shrawan Bishnoi, PP For Complainant(s) : Mr. Pradeep Shah

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/02/2021 Learned counsel for the petitioner, without arguing 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

16-Arun/-

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