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Rajkaran Barad @ Raja Barad vs State Of Rajasthan
2021 Latest Caselaw 10517 Raj

Citation : 2021 Latest Caselaw 10517 Raj
Judgement Date : 9 July, 2021

Rajasthan High Court - Jodhpur
Rajkaran Barad @ Raja Barad vs State Of Rajasthan on 9 July, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7409/2021

Rajkaran Barad @ Raja Barad S/o Satnam Singh Jat Sikh, Aged About 20 Years, Dhingawali Rathan, 4 L.l. Tehsil And District Sri Ganganagar. (At Present Lodged In Central Jail Sri Ganganagar).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Rakesh Matoria For Respondent(s) : Mr. S.K. Bhati, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

09/07/2021

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

115-Taruna/-

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