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Rajaram vs The State Of Rajasthan
2021 Latest Caselaw 17557 Raj

Citation : 2021 Latest Caselaw 17557 Raj
Judgement Date : 23 November, 2021

Rajasthan High Court - Jodhpur
Rajaram vs The State Of Rajasthan on 23 November, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 12343/2021

Rajaram S/o Otaram, Aged About 66 Years, By Caste- Sirvi, Resident Of Guda Prithviraj, P.s. Desuri, District- Pali (Rajasthan) (At Present Lodged In District Jail- Pali)

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

----Respondent

For Petitioner(s) : Mr. Suresh Kumar Gaur For Respondent(s) : Mr. Arun Kumar, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

23/11/2021

After arguing the matter on merits for quite some time,

learned counsel for the petitioner 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.

(VIJAY BISHNOI),J

Surabhii/23-

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