Sunil Jat vs State Of Rajasthan
2021 Latest Caselaw 5211 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4048/2020

Sunil Jat S/o Shri Suwa Jat, Aged About 29 Years, Bholi, Tehsil And District Bhilwara, Police Station Mangrop, District Bhilwara.

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

----Respondent

For Petitioner(s) : Mr. NK Gurjar For Respondent(s) : Mr. Laxman Solanki, PP

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, however, seeks liberty for the petitioner to

surrender.

Accordingly, this criminal misc. bail application preferred by

the petitioner under Section 438 Cr.P.C. is dismissed as not

pressed with the aforesaid liberty.

(VIJAY BISHNOI),J

Surabhii/103-

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