Vikash Bishnoi vs State Of Rajasthan
2021 Latest Caselaw 6742 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14616/2020 Vikash Bishnoi S/o Sh. Sahi Ram, Aged About 30 Years, B/c Bishnoi, R/o Nokhda Godara Post Aau, P.s. Bhojasar District Jodhpur. (At Present Lodged In Sub Jail, Jaitaran).

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

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 14481/2020 Hanumanram S/o Bhagirath Ram, Aged About 48 Years, By Caste Vishnoi, R/o Jaleli Faujdara, Police Thana Dangiyawas Hal Rajeev Nagar Police Thana Mahamandir, Jodhpur Raj. (At Present Lodged In Sub Jail Jaitaran).

----Petitioner Versus State, Through P.p.

----Respondent

For Petitioner(s) : Mr. Niranjan Singh Shekhawat Mr. B.R. Godara For Respondent(s) : Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

05/03/2021

Learned counsel for the petitioners, without arguing the

matter on merits, have submitted that they do not want to press

these criminal misc. bail applications at this stage.

Accordingly, these criminal misc. bail applications preferred

by the petitioners under Section 439 Cr.P.C. are dismissed as not

pressed at this stage.

(VIJAY BISHNOI),J

14-15-akash/-

Powered by TCPDF (www.tcpdf.org)