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Vinod Kumar vs State
2021 Latest Caselaw 6771 Raj

Citation : 2021 Latest Caselaw 6771 Raj
Judgement Date : 5 March, 2021

Rajasthan High Court - Jodhpur
Vinod Kumar vs State on 5 March, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Miscellaneous Bail Application No. 3203/2021

Vinod Kumar S/o Shri Bhup Ram, Aged About 45 Years, Village 11 T.k., Tehsil Raisinghnagar, District Sri Ganganagar (Rajasthan).

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

For Petitioner(s) : Mr. Narayan Dan

For Respondent(s) : Mr. Vikram Sharma, PP

Mr. B.S. Sandhu for complainant

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/03/2021

Learned counsel for the petitioner does not want to

press this anticipatory bail application at this stage.

Hence, this anticipatory bail application under

Section 438 Cr.P.C. is dismissed as not pressed at this

stage.

(VIJAY BISHNOI),J

ms rathore

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