Ramkrishan @ Kanhaiya Lal vs State Of Rajasthan
2021 Latest Caselaw 2397 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1172/2021

Ramkrishan @ Kanhaiya Lal S/o Shri Mohan Lal, Aged About 31 Years, R/o Bhukhredi, Tehsil Ratangarh, District Churu. (Presently Lodged At Sub Jail, Ratangarh).

----Petitioner Versus The State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Vipin Makkad For Respondent(s) : Mr. Mohd. Javed Gauri, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

28/01/2021

Learned counsel for the petitioner, without arguing the

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

this criminal misc. bail application at this stage.

Accordingly, this criminal misc. 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.28

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