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Siyaram vs State
2021 Latest Caselaw 9349 Raj

Citation : 2021 Latest Caselaw 9349 Raj
Judgement Date : 4 May, 2021

Rajasthan High Court - Jodhpur
Siyaram vs State on 4 May, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4579/2021

Siyaram S/o Mangla Ram, Aged About 42 Years, Kurdaya Police Station Merta City, District Nagaur. (At Present Lodged In Sub Jail, Merta).

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

----Respondent

For Petitioner(s) : Mr. R.S. Choudhary (through VC) For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/05/2021

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.

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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