Gora Singh vs State Of Rajasthan
2021 Latest Caselaw 9793 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2948/2021

Gora Singh S/o Sh. Nathu Singh, Aged 38 Years, R/o Malaut, District Mukatsar Sahib (Punjab).

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

----Respondent

For Petitioner(s) : Mr. R.S. Gill through VC For Respondent(s) : Mr. Mukhtiar Khan, PP

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA (VACATION JUDGE)

Judgment / Order

11/06/2021

Learned counsel for the petitioner stated that he wants to

withdraw the instant anticipatory bail application filed by the

petitioner under Section 438 Cr.P.C.

Accordingly, the instant anticipatory bail application filed by

the petitioner under Section 438 Cr.P.C. is dismissed as withdrawn.

(DEVENDRA KACHHAWAHA), VJ 43-amit/-

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