Jai Prakash vs State Of Rajasthan
2021 Latest Caselaw 17770 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Second Bail Application No. 13342/2021

Jai Prakash S/o Badar Ram, Aged About 39 Years, R/o Kharsandi Police Station Nohar, District Hanumangarh (At Present Lodged In District Jail, Pratapgarh)

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. K.R. Saharan For Respondent(s) : Mr. Arun Kumar, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/11/2021

Learned counsel for the petitioner, without arguing the

matter on merits, has submitted that he does not want to press

this criminal misc. second bail application.

Accordingly, this criminal misc. second bail application

preferred by the petitioner under Section 439 Cr.P.C. is dismissed

as not pressed.

(VIJAY BISHNOI),J

Abhishek Kumar S.No.74

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