Kanti Lal vs State
2021 Latest Caselaw 2262 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Third Bail Application No. 13057/2020

Kanti Lal S/o Shri Hakla, Aged About 49 Years, R/o Ganeshpura, P.S. Anandpuri, District Banswara (Rajasthan). (Presently Lodged In District Jail Banswara).

----Petitioner Versus State of Rajasthan

----Respondent

For Petitioner(s) : Mr. Shambhoo Singh For Respondent(s) : Mr. Mohd. Javed Gauri, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

27/01/2021

Learned counsel for the petitioner, without arguing the

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

this criminal misc. third bail application at this stage.

Accordingly, this criminal misc. third bail application

preferred by the petitioner under Section 439 Cr.P.C. is dismissed

as not pressed at this stage.

(VIJAY BISHNOI),J

Abhishek Kumar S.No.21

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