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Balwant Ram vs State Of Rajasthan
2021 Latest Caselaw 2404 Raj

Citation : 2021 Latest Caselaw 2404 Raj
Judgement Date : 28 January, 2021

Rajasthan High Court - Jodhpur
Balwant Ram vs State Of Rajasthan on 28 January, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous 4th Bail Application No. 13903/2020 Balwant Ram S/o Shri Suraram, Aged About 60 Years, Sediya, Tehsil Sanchore, Police Station Karda, District Jalore. (Presently Lodged In Sub Jail Bhinmal).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Devi Lal Rawla For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

28/01/2021

Learned counsel for the petitioner has submitted that

since out of twenty four prosecution witnesses, fifteen

have been examined, he does not want to press this

fourth bail application.

Accordingly, this fourth bail application is dismissed

as not pressed.

(VIJAY BISHNOI),J

ms rathore

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