Laxman Singh vs State
2021 Latest Caselaw 4829 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1788/2021

Laxman Singh S/o Shri Madan Singh, Aged About 27 Years, R/o Dharmdhari, Tehsil Rohat, District Pali. (At Present Lodged In District Jail, Pali).

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

----Respondent

For Petitioner(s) : Mr. Abhishek Mehta For Respondent(s) : Mr. Mukesh Trivedi, P.P. For Complainant(s) : Mr. B. Ray Bishnoi

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/02/2021

Learned counsel for the petitioner, without arguing the

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

this criminal misc. 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

Abhishek Kumar S.No.33

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