Yogendra Kumar vs Union Of India
2021 Latest Caselaw 6108 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5602/2020

Yogendra Kumar S/o Shri Naresh Prasad, Aged About 25 Years, Resident Of Buniyad Beega, Tola, Post Sarva Bazar, Barachatti Police Station Tehsil Dobi, District Gaya (Bihar). (Lodged In Central Jail, Jodhpur)

----Petitioner Versus Union Of India, Through N.c.b.

----Respondent

For Petitioner(s) : Mr. B Ray Bishnoi For Respondent(s) : Mr. MR Pareek, Special Public Prosecutor for NCB

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/03/2021

Learned counsel for the petitioner, without arguing 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

Surabhii/1-

Powered by TCPDF (www.tcpdf.org)