Laxmi Narayan vs State
2021 Latest Caselaw 5206 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5556/2020

Laxmi Narayan S/o Hajari Ram, Aged About 50 Years, R/o Bashir, Tehsil Tibbi, District Hanumangarh.

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Vikram Singh

For Respondent(s) : Mr. Laxman Solanki, P.P.

For Complainant(s) : Mr. Devendra Mahalana

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

23/02/2021

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 438 Cr.P.C. is dismissed as not

pressed.

(VIJAY BISHNOI),J

110-akash/-

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