Kailash Manju vs State Of Rajasthan
2021 Latest Caselaw 7422 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3615/2021

Kailash Manju S/o Late Shri Ram Chandra, Aged About 35 Years, By Caste Bishnoi, R/o Bhatelai Purohitan, Police Station Balesar, District Jodhpur. (At Present Lodged In Central Jail, Jodhpur).

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

----Respondent

For Petitioner(s) : Mr. Vinod Sharma For Respondent(s) : Mr. Mohd. Javed Gouri, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

16/03/2021

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 439 Cr.P.C. is dismissed as not

pressed.

(VIJAY BISHNOI),J

43-akash/-

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