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Smt Premi vs State
2021 Latest Caselaw 5607 Raj

Citation : 2021 Latest Caselaw 5607 Raj
Judgement Date : 25 February, 2021

Rajasthan High Court - Jodhpur
Smt Premi vs State on 25 February, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 11414/2020

1. Smt Premi D/o Shri Kishan Lal Gadari, Aged About 28 Years, Bhopa Ki Bhagal, Tehsil Amet, District Rajsamand.

2. Smt. Kamla D/o Shri Kishan Lal Gadari, Aged About 26 Years, Bhopa Ki Bhagal, Tehsil Amet, District Rajsamand.

3. Smt. Chanda Devi W/o Shri Kishan Lal Gadari, Aged About 55 Years, Bhopa Ki Bhagal, Tehsil Amet, District Rajsamand.

4. Smt. Meena W/o Shri Jai Singh Gadari, Aged About 24 Years, Bhopa Ki Bhagal, Tehsil Amet, District Rajsamand.

5. Smt. Laxmi W/o Gauri Lal Gadari, Aged About 22 Years, Bhopa Ki Bhagal, Tehsil Amet, District Rajsamand.

----Petitioners Versus State, Through P.p.

----Respondent

For Petitioner(s) : Mr. Ramesh Purohit For Respondent(s) : Mr. Shrawan Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/02/2021

Learned counsel for the petitioners has submitted that he

wants to withdraw this bail application.

Accordingly this bail application preferred by the petitioners

under Section 438 Cr.P.C. is dismissed as withdrawn.

(VIJAY BISHNOI),J

91-akash/-

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