Shahul Hameed vs State
2021 Latest Caselaw 5213 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14797/2019

Shahul Hameed S/o Rahamathullah, Aged About 33 Years, B/c Muslim, R/o Nattar Street, Velachery, Chennai Now Temporarily Come Over To Jodhpur (Raj.)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Kaushal Gautam

For Respondent(s) : Mr. Mohd. Javed Gouri, P.P.

For Complainant(s) : Mr. Nishank Madan

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

23/02/2021

Learned counsel for the petitioner has submitted that out of

Rs. 3,50,000/- due against the petitioner, he has already paid Rs.

1,00,000/- through a demand draft to the complainant and is

willing to pay the remaining amount i.e. Rs. 2,50,000/-. It is also

submitted that in the above situation, he does not want to press

this 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

97-akash/-

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