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Mahesh Kumar vs State
2021 Latest Caselaw 5212 Raj

Citation : 2021 Latest Caselaw 5212 Raj
Judgement Date : 23 February, 2021

Rajasthan High Court - Jodhpur
Mahesh Kumar vs State on 23 February, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1480/2020

Mahesh Kumar S/o Shri Fakeerchand Ji, Aged About 42 Years, B/c Khatri, R/o 1-D-50, Pawanpuri, Bikaner (Raj.).

----Petitioner Versus State of Rajasthan

----Respondent

For Petitioner(s) : Mr. Sanjay Mathur For Respondent(s) : Mr. Mohd. Javed Gauri, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

23/02/2021

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.

Accordingly, this criminal misc. bail application preferred by

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

pressed.

(VIJAY BISHNOI),J

Abhishek Kumar S.No.98

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