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Anwar Kha vs State
2021 Latest Caselaw 7997 Raj

Citation : 2021 Latest Caselaw 7997 Raj
Judgement Date : 22 March, 2021

Rajasthan High Court - Jodhpur
Anwar Kha vs State on 22 March, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6726/2020

Anwar Kha S/o Munir Kha, Aged About 22 Years, By Caste Kayamkhani Musalman, R/o Dookisi, P.S. Sadar, Nagaur, Dist. Nagaur (Raj.). (At Present Lodged At District Jail Nagaur).

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

----Respondent

For Petitioner(s) : Mr. Dwarkesh Vyas For Respondent(s) : Mr. Laxman Solanki, P.P. For Complainant(s) : Mr. Suresh Kumbhat

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

22/03/2021

After attempting to argue the matter on merits for quite

some time, learned counsel for the petitioner 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

1-akash/-

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