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Bannaram vs State
2021 Latest Caselaw 6890 Raj

Citation : 2021 Latest Caselaw 6890 Raj
Judgement Date : 9 March, 2021

Rajasthan High Court - Jodhpur
Bannaram vs State on 9 March, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14396/2020

Bannaram S/o Shri Bhera Ram Lol, Aged About 67 Years, Khinvsar, P.s. Gida, District Barmer.

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

----Respondent

For Petitioner(s) : Mr. B.S. Rathore For Respondent(s) : Mr. Vikram Sharma, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

09/03/2021

Learned counsel for the petitioner, without arguing the

matter on merits, has submitted that he does not want to press

these criminal misc. bail application at this stage.

Accordingly, these criminal misc. bail application preferred by

the petitioner under Section 438 Cr.P.C. are dismissed as not

pressed at this stage.

(VIJAY BISHNOI),J

108-Arun/-

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