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Bahadur Ram vs State Of Rajasthan
2021 Latest Caselaw 17351 Raj

Citation : 2021 Latest Caselaw 17351 Raj
Judgement Date : 20 November, 2021

Rajasthan High Court - Jodhpur
Bahadur Ram vs State Of Rajasthan on 20 November, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7143/2021

Bahadur Ram S/o Sh. Sohan Lal Meghwal, Aged About 31 Years, 31 B.b., Tehsil Padampur, Dist. Sri Ganganagar. (Presently Lodged At Sub Jail, Sri Karanpur).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. D.L. Rawla For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

20/11/2021

Learned counsel for the petitioner, without arguing the

matter on merits, has submitted that the trial is at fag end,

therefore, he does not want to press this criminal misc. bail

application.

Accordingly, this criminal misc. 4th bail application preferred

by the petitioner under Section 439 Cr.P.C. is dismissed as not

pressed.

(VIJAY BISHNOI),J

22-Arun/-

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