Swaroop Singh vs State
2021 Latest Caselaw 2406 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Second Bail Application No. 9640/2020

Swaroop Singh S/o Shri Bhopal Singh, Aged About 22 Years, By Caste Rajput, R/o Village Rewat, Tadwa Marg, Thana Kotwali, District Jalore (Raj.).

(At Present Lodged At Central Jail Jodhpur).

----Petitioner Versus The State of Rajasthan

----Respondent

For Petitioner(s) : Mr. Dharmendra Surana For Respondent(s) : Mr. Mahipal Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

28/01/2021

After attempting to argue the matter on merits for quite

some time, learned counsel for the petitioner has submitted that

he does not want to press this criminal misc. second bail

application.

Accordingly, this criminal misc. second bail application

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

as not pressed.

(VIJAY BISHNOI),J

Abhishek Kumar S.No.11

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