Avtar Singh vs State Of Rajasthan
2021 Latest Caselaw 8365 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Bail Cancellation Application No. 9/2021

Avtar Singh S/o Sh. Tarsem Singh, Aged About 40 Years, B/c Jat

Sikh, R/o 11 G Chhoti (Harniyan), Tehsil And District Sri

Ganganagar.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Lovpreet Singh S/o Harindra Singh, Aged About 29 Years,

R/o House No. 39, Gurunagar, Purani Aabadi, Sri

Ganganagar.

3. Sandeep Singh @ Sona S/o Ram Singh Sikh, Aged About

30 Years, R/o Vpo Mirjewala 10F Bada, Dist.

Sriganganagar.

----Respondents Connected With S.B. Criminal Bail Cancellation Application No. 11/2021 Avtar Singh S/o Sh. Tarsem Singh, Aged About 40 Years, B/c Jat

Sikh, R/o 11G Chhoti (Harniyan), Tehsil And Dist. Sriganganaga.r

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Devendra Singh @ Joni S/o Mahaveer Singh Rajput, Aged

About 20 Years, R/o Ward No. 27, Behind Trimurti Mandir,

Suratgarh District Sri Ganganagar.

3. Kamlesh Sen S/o Dalip Kumar Nai, Aged About 19 Years,

R/o Ward No. 19, Suratgarh District Sri Ganganagar.

4. Ramzan Shah S/o Ajub Shah Musalman, Aged About 20

Years, R/o Thukrana Police Station Rajiyasar District Sri

Ganganaga.r

5. Indraj S/o Banwari Lal Meghwal, Aged About 27 Years,

R/o Raiyanwali, P.s. Rajiyasar District Sri Ganganagar.

6. Jitendra @ Jeetu S/o Balram, Aged About 20 Years, R/o

(2 of 2) [CRLBC-9/2021]

Gaushala Premises, Suratgarh District Sri Ganganagar.

----Respondents

For Petitioner(s) : Mr. Rajendra Soni For Respondent(s) : Mr. Laxman Solanki, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/03/2021

Learned counsel for the petitioner, without arguing the

matters on merits, has submitted that he does not want to press

these criminal misc. bail cancellation applications.

Accordingly, these criminal misc. bail cancellation

applications are dismissed as not pressed.

(VIJAY BISHNOI),J

214, 216-akash/-

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