Sumer vs State
2021 Latest Caselaw 6490 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7248/2020

Sumer S/o Deva Ram, Aged About 28 Years, R/o Bawarli, Police Station Balesar, District Jodhpur. (At Present Lodged In District Jail, Rajsamand).

----Petitioner Versus The State of Rajasthan through the Public Prosecutor

----Respondent

For Petitioner(s) : Mr. Harish Bishnoi For Respondent(s) : Mr. Shrawan Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/03/2021

Learned counsel for the petitioner has pleaded no instruction

and stated that his client has already taken away the brief from

him.

In view of the above, this criminal misc. bail application

preferred by the petitioner under Section 439 Cr.P.C. is dismissed

for non-prosecution.

(VIJAY BISHNOI),J

Abhishek Kumar S.No.1

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