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Kamlesh vs State Of Rajasthan
2021 Latest Caselaw 4830 Raj

Citation : 2021 Latest Caselaw 4830 Raj
Judgement Date : 19 February, 2021

Rajasthan High Court - Jodhpur
Kamlesh vs State Of Rajasthan on 19 February, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1285/2021

Kamlesh S/o Shri Ramlal @ Rama, Aged About 26 Years, Nandikheda, Police Station Arnod, Pratapgarh. (At Present Lodged In District Jail Pratapgarh).

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

----Respondent

For Petitioner(s) : Mr. Ramesh Chandra For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/02/2021

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

24-pratibha/-

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