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Richhpal Singh @ Baba vs State Of Rajasthan
2021 Latest Caselaw 4699 Raj

Citation : 2021 Latest Caselaw 4699 Raj
Judgement Date : 18 February, 2021

Rajasthan High Court - Jodhpur
Richhpal Singh @ Baba vs State Of Rajasthan on 18 February, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 13465/2020

Richhpal Singh @ Baba S/o Baldev Singh, Aged About 58 Years, 03 J.k.m. Police Station Jaitsar, Tehsil Sri Vijaynagar, District Sri Ganganagar. (At Present Lodged In Sub Jail Raisinghnagar).

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

----Respondent

For Petitioner(s) : Ms. Rajni Kaushik For Respondent(s) : Mr. A.R. Choudhary, P.P.

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.

Accordingly, this criminal misc. bail application preferred by

the petitioner under Section 439 Cr.P.C. is dismissed as not

pressed.

(VIJAY BISHNOI),J

181-akash/-

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