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Sampat Lal vs State
2021 Latest Caselaw 8539 Raj

Citation : 2021 Latest Caselaw 8539 Raj
Judgement Date : 26 March, 2021

Rajasthan High Court - Jodhpur
Sampat Lal vs State on 26 March, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3149/2021

1. Sampat Lal S/o Sh. Bhagwan Lal, Aged About 35 Years, R/o Sandiya, Police Station Gangrar, Dist. Chittorgarh. (At Present Lodged In District Jail, Chittorgarh).

2. Foru @ Devbaksh S/o Bhagwan Lal, Aged About 30 Years, R/o Sandiya, Police Station Gangrar, Dist. Chittorgarh. (At Present Lodged In District Jail, Chittorgarh).

3. Prakash S/o Sh. Bhagwan Lal, Aged About 33 Years, R/o Sandiya, Police Station Gangrar, Dist. Chittorgarh. (At Present Lodged In District Jail, Chittorgarh).

----Petitioners Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. SS Shaktawat For Respondent(s) : Mr. AR Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

26/03/2021

Learned counsel for the petitioners, without arguing 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 petitioners under Section 439 Cr.P.C. is dismissed as not

pressed at this stage.

(VIJAY BISHNOI),J

Surabhii/8-

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