Dashrath Suwalka vs State Of Rajasthan
2021 Latest Caselaw 10702 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5756/2021 Dashrath Suwalka S/o Laxman Suwalka, Aged About 27 Years, R/o Semaliya, P.s. Gangrar, District Chittorgarh (Raj.) (At Present Lodged At District- Jail, Bhilwara)

----Petitioner Versus State Of Rajasthan, Through Public Prosecutor

----Respondent

For Petitioner(s) : Mr. RK Charan For Respondent(s) : Mr. Aneesh Bhurat, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

13/07/2021

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

Taruna

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