Manesh Sankhla vs State Of Rajasthan
2021 Latest Caselaw 10189 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Miscellaneous 4th Bail Application No. 3952/2021

Manesh Sankhla

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. K.R. Bishnoi For Respondent(s) : Mr. Vineet Jain for complainant Mr. Sumer Singh Rajpurohit, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/07/2021

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

105-mohit/-

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