Vikram vs State
2021 Latest Caselaw 2208 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Third Bail Application No.13317/2020 Rahul S/o Vishnu Patidar, Aged About 23 Years, R/o Ravti P.S. Sitamau, District Mandsore (M.P.). (At Present Lodged In District Jail Chittorgarh).

----Petitioner Versus The State of Rajasthan

----Respondent CONNECTED WITH S.B. Criminal Misc. Fourth Bail Application No.13319/2020 Vikram S/o Bhanwar Lal Patidar, Aged About 22 Years, R/o Saakhtali, P.S. Sitamau, District Mandsore (M.P.). (At Present Lodged In District Jail Chittorgarh).

----Petitioner Versus The State of Rajasthan

----Respondent

For Petitioner(s) : Mr. Kailash Khilery For Respondent(s) : Mr. Mohd. Javed Gauri, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

27/01/2021

Learned counsel for the petitioners, without arguing the

matter on merits, has submitted that he does not want to press

these criminal misc. bail applications at this stage.

Accordingly, these criminal misc. bail applications preferred

by the petitioners under Section 439 Cr.P.C. are dismissed as not

pressed at this stage.

(VIJAY BISHNOI),J

Abhishek Kumar S.Nos.24-25

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