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Rajendra Singh vs State
2021 Latest Caselaw 6905 Raj

Citation : 2021 Latest Caselaw 6905 Raj
Judgement Date : 9 March, 2021

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

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3518/2020

Rajendra Singh S/o Shri Darshan Singh, Aged About 52 Years, By Caste Jatsikh, R/o Fatehgarh, Godarabas, Tehsil And District Hanumangarh.

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

----Respondent

For Petitioner(s) : Mr. Kuldeep Sharma For Respondent(s) : Mr. A.R. Choudhary, P.P. For Complainant(s) : Mr. Rakesh Matoria

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

this criminal misc. bail application.

Accordingly, this criminal misc. bail application preferred by

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

pressed.

Learned Public Prosecutor is directed to send back the Case

diary immediately.

(VIJAY BISHNOI),J

71-akash/-

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