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Azad Singh vs State
2021 Latest Caselaw 7621 Raj

Citation : 2021 Latest Caselaw 7621 Raj
Judgement Date : 17 March, 2021

Rajasthan High Court - Jodhpur
Azad Singh vs State on 17 March, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 11846/2020

Azad Singh S/o Ramswroop, Aged About 26 Years, Moujana, P.O. Davdi, Tehsil Bhadra, Dist. Hanumangarh.

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

----Respondent

For Petitioners : Mr. Umesh Kant Vyas For Respondents : Mr. A.R. Choudhary, P.P. Present in Person : Mr. Aanand Kumar, Police Inspector, ACB, Bikaner

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

17/03/2021

Pursuant to the directions given by a Co-ordinate Bench of

this Court on 17.02.2021, Investigating Officer- Mr. Aanand Kumar

is present in person before this Court.

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.

(VIJAY BISHNOI),J

117-akash/-

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