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Lakhan Singh vs State
2021 Latest Caselaw 7424 Raj

Citation : 2021 Latest Caselaw 7424 Raj
Judgement Date : 16 March, 2021

Rajasthan High Court - Jodhpur
Lakhan Singh vs State on 16 March, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3564/2021

1. Lakhan Singh S/o Nirbhay Singh, Aged About 40 Years, R/o Semliya, Police Thana Khudel Indore (M.P.). (Presently Lodged In District Jail, Banswara).

2. Sajjan Singh S/o Ram Chandra, Aged About 44 Years, R/o Jani, Police Thana Khudel Indore (M.P.). (Presently Lodged In District Jail, Banswara).

----Petitioners Versus The State of Rajasthan through PP

----Respondent

For Petitioner(s) : Mr. Vijay Kumar For Respondent(s) : Mr. Shrawan Bishnoi, PP

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 at this stage.

Accordingly, this criminal misc. bail application preferred by

the petitioner under Section 439 Cr.P.C. is dismissed as not

pressed at this stage.

(VIJAY BISHNOI),J

16-Arun/-

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