Shrawan Kumar vs State Of Rajasthan
2021 Latest Caselaw 17352 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6257/2021

Shrawan Kumar S/o Anopa Ram, Aged About 30 Years, By Caste Jat, R/o Village Rupana Jaitana, P.s. Lohawat, District Jodhpur. (At Present Lodged At Sub Jail Bali, Distt. Pali).

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

----Respondent

For Petitioner(s) : Mr. BS Deora For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

20/11/2021

Learned counsel for the petitioner has submitted that since

the trial of the case is at the fag end, therefore, 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

Surabhii/19-

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